KANNAN, S/O AMMASI Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) The appeal is directed against the judgement in S.C.No.102 of 2011 dated 29.12.2010, on the file of Additional District and Sessions Judge, Fast Track Court, Ariyalur.

(2.) The appellant was charged for offence under Section 307 of I.P.C, for attempt to murder one Soundararajan. On 06.07.2006, at about 6.00 p.m, when Soundararajan demanded the repayment of Rs.5,000/- borrowed from him Kannan along with one Boominathan stabbed Soundararajan on his left side rib with knife also caused hurt to Soundarajan, on his head and left shoulder using stick. Hence, Kannan was charged for offence under Section 307 of I.P.C and Boominathan for offence under Section 323 of I.P.C.

(3.) Before the trial Court, the prosecution has examined 12 witness. Marked 12 Exhibits and 2 material objects were marked. On behalf of the accused 2 witnesses and 2 Exhibits were marked along with 2 material objects.