A SELVARAJ Vs. STATE

JUDGEMENT

(1.) Heard Mr.Radhi Sathish, learned counsel appearing for the petitioner and Mr.M.Chandrasekaran, learned Additional Public Prosecutor appearing for the respondent.

(2.) The criminal revision case has been filed challenging the judgment dated 16.05.2011 in C.C.No.90 of 2007 passed by the learned Judicial Magistrate No.I, Karur as modified in Crl.A.No.2 of 2014 dated 21.12015 on the file of the Fast Track Court/Mahila Court, Karur.

(3.) On 31.05.2005 at about 7.30 p.m., in Karur Bus Stand in the time keeper's office, while P.W.1 was conducting inspection, the petitioner/accused in a drunkard mood attacked P.W.1 with wooden stick and caused injuries and criminally intimated him. As such, a case was registered in Crime No.498 of 2005 by Karur Town Police Station. After trial, the Judicial Magistrate has convicted the accused and the first Appellate Court has confirmed the same.