M NATESAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment dated 21.03.2003 in S.C.No.27 of 2003 passed by the Learned Additional District and Sessions Judge, Nammakkal (Fast Track Court), convicting the appellant U/S. 307 (2 counts), IPC and sentencing him to undergo 10 years R.I on each count and pay a fine of Rs.1000/- for each count, in default to undergo one year R.I and directed the sentences to run concurrently.

(2.) The facts in short are as follows:-

(3.) The scene of occurrence as described by the prosecution is as following that the accused and the victim are relatives belonging to the same village. On 06.08.1997 at 2.30 p.m. while standing opposite to a Barber shop belonging to PW3 namely Moorthy, near Velliyam Palayam bus stop, the Appellant Natesan intercepted the victim namely Selvam and warned him that he should not further visit his wife Kanagam. However as the victim disregarding the warning of the accused had stated that Kanagam being his relative he will visit her and made clear that the appellant can have no say over his visit. Triggered by the words of the victim, the accused attacked the victim with a sickle he brought with him in his TVS 50 bike and thereby causing multiple injuries attempted to Murder. Thereupon attacking victim, the accused moved from the scene of occurrence in his TVS 50 bike, by placing the sickle in bike s side box.