VELU ALIAS VELUTHEVAR Vs. STATE

JUDGEMENT

(1.) AGGRIEVED against the conviction under Sections 307 and 324 IPC and sentence of life imprisonment and to pay a fine of Rs.5,000/- with a default sentence of nine months rigorous respectively, imposed by the Additional District and Sessions Judge, [Fast Track Court No.V], Coimbatore at Tiruppur in S.C.No.232/2006, the appellant has filed this appeal.

(2.) THE substance of the charge against the appellant is that on 24.04.2005 at about 8.45 p.m., with an intention of slaying Vasantha, he had cut the said Vasantha on her head, left shoulder, left index finger and in the same course, he cut his own son, by name Vadivel, who came to the rescue of Vasantha.

(3.) PER contra, the learned Additional Public Prosecutor submits that though majority of the witnesses have turned hostile, the injured witness, viz., P.W.6 is very much present to depose about the overt act of the accused and she being injured at the hands of the accused, would not allow the real culprit to escape and point her fingers towards an innocent who has no axe to grind against her and hence, the judgment of conviction and sentence warrants no interference at the hands of this Court.