KANMANI Vs. STATE

JUDGEMENT

(1.) The petitioner/accused was convicted by the trial Court in S.C.No.19 of 2015, by judgment dtd. 18/11/2016, for the offence under Sec. 394 I.P.C read with 397 of I.P.C and sentenced to undergo 7 years R.I and to pay a fine of Rs.5000.00, in default to undergo two months R.I.

(2.) Aggrieved against the same, the petitioner has filed an appeal in C.A.No.177 of 2016, before the Sessions Judge. The Sessions Judge by judgment dtd. 11/2/2022, dismissed the appeal, confirming the conviction and sentence imposed by the trail Court. Against which, the present revision has been filed.

(3.) The gist of the prosecution case is that on 8/7/2014, at about 5:30 p.m., P.W.1, was standing near her house when the petitioner/accused approached and asked for water. When P.W.1 went inside to bring water, the petitioner/accused followed her and attempted to snatch her 3-sovereigns gold chain. When resisted, she was pushed inside, dragged into the pooja room and attacked her forehead and the back of her head with a vegetable-cutting instrument and with pooja lamp. The petitioner/accused snatched the chain and ran out of the house.