STANLY Vs. STATE THROUGH

JUDGEMENT

(1.) Aggrieved over the conviction and sentence imposed by the Sessions Court, Kanyakumari Division at Nagercoil, dated 02.06.2016, in S.C.No.78 of 2011, the present appeal came to be filed by the appellant.

(2.) The brief facts leading to the prosecution case are as follows:

(3.) 1 x 1/2 x 1/2 cm cut injuries seen over the back of left shoulder.