NAGARAJAN Vs. STATE

JUDGEMENT

(1.) THESE appeals are directed against the judgments dated 19.01.2006 and 25.04.2007 made in Sessions Case Nos. 138 of 2004 and 169 of 2005 respectively on the file of the learned Principal Sessions Judge, Cuddalore, whereunder the appellants herein were tried and convicted and sentenced as mentioned below. The appellants are referred to as per the rank mentioned in the charge sheet filed by the respondent.

(2.) 7x5x5cm reddish oblique cut injury found at the left wrist inner side exposing the tendons and cut-radial artery was cut.

(3.) 3x3cm reddish abrasion found over the dorsum of great toe right.