BALAVENKATESAN Vs. STATE

JUDGEMENT

(1.) The sole accused in the Sessions Case in S.C.No.3 of 2008 on the file of the learned Additional Sessions Judge (Fast Track Court), Ariyalur, is the appellant.

(2.) Originally, he was prosecuted for an offence under Section 307 IPC. Ultimately, on appreciation of evidence, the trial Court, while finding him guilty, altered the conviction to Section 326 IPC and sentenced him to three years' R.I. and also fined him Rs.5,000/- i/d six months' S.I.

(3.) The case of the prosecution briefly runs as under: