KALYANASUNDARAM Vs. STATE

JUDGEMENT

(1.) This Criminal Revision challenges the concurrent findings of guilt, eventually modified in appeal, arising out of an occurrence dtd. 5/11/2013 at about 7.30 p.m., in which the injured witness (P.W.1) sustained head and limb injuries allegedly at the hands of the present petitioner (1st accused) armed with an iron rod. The learned Trial Court had convicted Accused Nos.1 to 4 under Ss. 326, 325, 324, read with Sec. 34 IPC, and acquitted Accused Nos.5 to 8. The learned Principal Sessions Judge, Virudhunagar, in C.A.No.84 of 2022, while disbelieving the prosecution insofar as the graver charges and the participation of Accused Nos.2 to 4, sustained the conviction against 1st Accused only under Sec. 324 IPC and modified the sentence. The petitioner who was the Appellant/1st Accused before the Lower Courts, now invokes the revisional jurisdiction of this Court.

(2.) Gist of the learned Trial Court Judgment in S.C. No. 118 of 2014:

(3.) Gist of the Judgment in Criminal Appeal in C.A.No. 84 of 2022: