RAMAKRISHNAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is directed against the conviction and sentence awarded by the learned Additional Sessions Judge, Udhagamandalam in S.C.No.2 of 2009 dated 24.06.2010.

(2.) The appellant herein is the sole accused in S.C.No.2 of 2009. The case of the prosecution is that the de-facto complainant Rajan and the present appellant were residing at Kothagiri. Before the occurrence, the brother of the de-facto complainant one Shankar fell in love with the in-law of the appellant and married her and thereafter they are residing in Erode. On 03.08.2007 at about 5.00 p.m., when the de-facto complainant asked the appellant to give phone number of the said Shankar, the appellant/accused refused to give the same and made quarrel with the de-facto complainant. In continuation of the said occurrence, on the same day at 6.30 p.m., the appellant herein went to the house of the de-facto complainant and assaulted him by using wooden rod and knife. Due to the assault made by the appellant P.W.1 i.e., de-facto complainant has sustained injuries as follows:-

(3.) The further case of the prosecution is that when the mother of P.W.1 questioned the same, she was also assaulted by the appellant and she sustained the following injuries :-