SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 16/3/2007 in Crl. A. No. 3 of 2007 on the file of the Additional District Sessions Court, Fast Track Court No. 1, Dindivanam, confirming the judgment dated 17/11/2006 in C.C. No. 304 of 2000 on the file of the District Munsif cum Judicial Magistrate, Vaanoor, this criminal revision is focussed.

(2.) AN epitome and the long and short of the case of the prosecution as stood exposited from the records could be portrayed to the effect that on 24.9.1999 at about 22.30 hrs., the accused barged into the house of Sekar, aged 22 years and attacked him with knife owing to previous enmity and caused grievous injury on his left elbow and also two other simple injuries, one on his head and another on his right elbow.

(3.) BEING disconcerted and dissatisfied with the judgment of the trial Court, the appeal in C.A. No. 3 of 2007 was filed for nothing but to be dismissed, confirming the judgment of the trial Court.