SELVAM Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant/A1 has filed this Criminal Appeal, challenging the judgment, dated 13.02.2008, in S.C.No.66 of 2007 on the file of the learned I Additional District & Sessions Judge(PCR), Trichy, in and by which, the appellant/A1 was convicted for offence under Section 326 of IPC and sentenced to undergo 3 years Rigorous Imprisonment and fine of Rs. 1,000/- in default, to undergo one month Rigorous Imprisonment.

(2.) The brief facts of the case are as follows:

(3.) Before the Trial Court, on the side of the prosecution, P.Ws.1 to 11 witnesses were examined. Exs.P.1 to P.14 were exhibited and M.Os.1 to 3 were also marked. On the side of the accused, no witness was examined and Ex.D.1 was marked.