RAGHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 5.1.2007 passed by the Principal Session Judge, Salem in C.A.No.122 of 2006 modifying the judgment dated 30.8.2006 passed by the Judicial Magistrate No.IV, Salem, in C.C.69 of 2004, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and precisely, the facts which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:

(3.) THE learned counsel for the revision petitioner would implore and entreat that but for the factum of finding by the lower Court that one tooth of the injured had fallen down, the remaining injuries are simple one and it is quite evident from the medical records and accordingly, he prayed that no sentence of imprisonment might be awarded.