SELVARAJ Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Aggrieved over the conviction and sentence imposed on the appellants dated 21.07.2008 made in S.C.No.33 of 2008 on the file of the Additional District and Sessions Court, (Fast Track Court No.2), Trichirapalli, the present appeal has been filed.

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

(3.) P.W.6, who is the Medical Officer admitted and treated P.W.1 to P.W.3 in the hospital at 7.40 p.m. and after examining P.W.1, he found the following injuries:-