NATARAJAN Vs. STATE

JUDGEMENT

(1.) THE above appeal is directed against the order of conviction and sentence dated 31.12.1991 in S.C.No.219 of 1991, on the file of the learned Second Additional Sessions Judge, Tiruchirapalli, convicting the appellant for the offence punishable under Sec.304 (Part II) and Sec.324, I.P.C. and sentencing him to undergo five years rigorous imprisonment for the offence punishable under Sec.304 (Part II) and six months rigorous imprisonment for the offence punishable under Sec.324, India Penal Code re-, spectively, both sentence to run concurrently.

(2.) THE appellant was facing a trial as accused in S.C.No.219 of 1991, with regard to an occurrence said to have taken place on 22.3.1991 at about 8.45 P.M. when he attacked one, by name Rajendran by using his knife, who along with P.W.1 and P.W.2. THE appellant shouting in filthy language in the public street, which was objected by P.W. 1 and others, and later on, at the instance of P.W.4, a headmaster, P.W.2 and one, by name Rajendran.

(3.) THE learned Second Additional Sessions Judge, Tiruchirapalli, in the light of the above evidence on record, convicted the appellant for the offence punishable under Sec.304 (Part II), I.P.C. for causing grievous injuries on the deceased Rajendran, which, ultimately, caused the death of the deceased Rajendran and further convicted the appellant/accused for the offence punishable under Sec.324, I.P.C. and sentenced him to undergo five years rigorous imprisonment for the offence punishable under Sec.304 (Part II) and six months rigorous imprisonment for the offence punishable under Sec.324, I.P.C. respectively, both sentences to run concurrently.