JOTHIMANI Vs. STATE

JUDGEMENT

(1.) The sole accused in S.C.No.98 of 2011 on the file of the learned Additional District and Sessions Judge [Fast Track Court No.I], Coimbatore, is the appellant herein. He stood charged for offences under Sections 341, 294[b] and 307 of IPC. The accused denied the charges and opted for trial. Therefore, he was put on trial on the charges. After full-fledged trial, the learned Additional District and Sessions Judge found him guilty of offences under Sections 294[b] and 307 of IPC. The accused was accordingly convicted and sentenced to undergo simple imprisonment for one month for the offence under Section 294[b] of IPC and to undergo rigorous imprisonment for one year with a fine of Rs. 1,000/-, in default to undergo three months rigorous imprisonment for the offence under Section 307 of IPC., however, he was acquitted of the other charge under Section 341 of IPC. Challenging the conviction and sentence, the accused is before this court with the present criminal appeal.

(2.) The case of the prosecution in brief, is as follows:-

(3.) Toddle of left leg swollen and painful."