MAGENDIRAN Vs. STATE

JUDGEMENT

(1.) The sole accused in the Sessions Case No.472 of 2007 on the file of the learned Additional Sessions Judge [Mahila Court], Cuddalore is the appellant.

(2.) The accused has been prosecuted for offences under Sections 324 and 307 of IPC.

(3.) On appreciation of the evidence, the trial court acquitted him from the charge under Section 324 IPC; however with reference to the injury sustained by his wife/PW1 altered the conviction to Section 326 IPC and sentenced him to undergo two years R.I and imposed a fine of Rs.10,000/-; in default to undergo three months R.I. He has paid the fine amount.