G NARAYANASAMY Vs. STATE OF MADRAS

JUDGEMENT

(1.) NARAYANASAMY, the appellant herein, was convicted for the offences punishable under sections 447 and 302 IPC. by the learned Additional District Sessions Judge (Fast Track Court No. 2), Salem, in S. C. No. 74 of 2001, dated 15. 3. 2002 and sentenced to undergo 3 months rigorous imprisonment under Section 447 IPC and life imprisonment under Section 302 IPC. Challenging the said conviction and sentence, this appeal has been filed.

(2.) THE short facts leading to the conviction are as follows:

(3.) A surgical drainage wound present on Right lumbon region of abdomen 1. 5 cm x 0. 5 c. m. x cavity deep.