MARIAPPAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Appellant/Accused has preferred the instant Criminal Appeal as against the judgment dated 19.06.2009 in S.C.No.12 of 2008 passed by the Learned Principal Sessions Judge, Salem.

(2.) It comes to be known that the Learned Principal Sessions Judge, Salem while passing the impugned Judgment in S.C.No.12 of 2008 dated 19.06.2009, on an appreciation of entire oral and documentary evidence available on record had ultimately found the Appellant/Accused not guilty under Section 302 IPC. However, the Appellant/Accused was found guilty in respect of an offence under Section 323 IPC and was convicted and sentenced to undergo imprisonment for a period of one year and he was also directed to pay a fine of Rs.1000/-, in default of payment of fine, he was directed to undergo further Simple Imprisonment for a period of one month.

(3.) Heard Mr.S.Sivakumar, Learned counsel for the Appellant/Accused and Mr.P.Govindarajan, Learned Additional Public Prosecutor for the Respondent/Complainant.