SELVAM ALIAS JOTHIRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellants are A1 and A2 in S. C. No. 50 of 1998 on the file of the Additional Sessions Court, Pondicherry at Karaikal and the appeal is directed against the conviction and sentence imposed to the appellants to undergo rigorous imprisonment for four years for the offence under Section 307 I. P. C.

(2.) THE brief facts that led to the filing of this appeal are as follows:-

(3.) NO mass effect. P. W. 11 has also stated in his evidence that P. W. 2, who was admitted at P. K. Nursing Home in Tanjore, was discharged in good condition on 28. 6. 1997. P. W. 11, doctor is of the opinion that the injury is grievous in nature. Ex. P-16 is the scan report.