OLIYALAGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellant is the sole accused in S. C. No. 54 of 1998 on the file of the Principal Sessions Judge, Nagapattinam. This appeal is directed against the conviction and sentence of ten years Rigorous Imprisonment imposed on the accused for the offence under Section 304 Part II IPC and one year Rigorous Imprisonment for the offence under Section 323 I. P. C. as per Judgment dated 15. 7. 1998 and the sentences are to run concurrently.

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

(3.) A diffuse fresh swelling over (R) knee. The copy of Accident Register is Ex. P. 5 issued by P. W. 7. The Doctor has opined that the injuries are simple in nature.