KRISHNAN Vs. STATE

JUDGEMENT

(1.) THIS revision is against the conviction and sentence imposed by the learned Sessions Judge, Dharmapuri at Krishnagiri in C. A. No. 15 of 1991 affirming the findings of the learned Assistant Sessions Judge, krishnagiri in S. C. No. 30 of 1990 for the offence under Sec. 307 of Indian penal Code.

(2.) THE revision petitioner and his wife Mangammal were prosecuted on the allegation that on 26. 12. 1989 they attempted to murder P. W. 1 who is none else then the brother of the revision petitioner and with the assistance of the second accused who has been acquitted by the lower appellate court these revision petitioners stabbed P. W. 1 on his chest flank, head causing grievous injuries, Apart from the injured P. W. 1, his brother and mother also were examined as P. Ws. 2 and 3 to support the prosecution case and the trial court accepting the prosecution case completely convicted both the accused for the offence under Sec. 307 of Indian Penal Code. But the lower appellate court acquitted the second accused and has confirmed the conviction of this revision petitioner.