SELVAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Cr1. RC. No. 872 of. 1997 by the petitioner/accused is directed against the judgment in C.A No. 120/96 on the file of the learned Principal Sessions Judge. Thanjavur confirming the conviction for the offence under Section 3251.P.C. ilnd sentence to undergo R.I. for 6 months and to pay a fine of Rs. 100/- imposed upon the petitioner in C.C. No. 120/96 on the file of the Judicial Magistrate No. 1. Pattukottai.

(2.) The case of the prosecution is that on 14-11-1993 at about 10.30 AM., the petitioner, out of previous enmity, came near the house of P.W. 1 Amalu, a house .wife, and attacked her with casuarina stick on her right leg and caused grievous injuries.

(3.) The trial court, after having considered the evidence of P.Ws. 1 to 9 and Ex. P-I to Ex. -P-6 and M.O. 1 series on the side of the prosecution and the evidence of D.W. 1 on the side of the defence, concluded that the petitioner was guilty of the offence under Section 325 I.P.C. Since the said conviction was confirmed by the lower appellate court as well. the present revision has been preferred by the accused/petitioner before this Court.