SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) The appellant stands convicted for the offences under Sections 304(II) and 324 I.P.C. by the learned II Additional Sessions Judge, Tiruchirappalli in S.C. No. 110/89 to undergo rigorous imprisonment for five year and six months respectively. The occurrence took place on 17-7-1988 at 11.00 p.m. in Manamedu village in the house of the appellant itself. The victim of the occurrence is the paramour of the appellant's mother.

(2.) The case of the prosecution as spoken to by the witnesses is as follows :-

(3.) A cut injury over the flexor aspect of Wrist Joint correspondent to left thumb 1 cm x 1 cm x muscle deep.