C. SELVARAJ Vs. STATE

JUDGEMENT

(1.) THIS revision has been filed against the judgement passed by the Second Additional Sessions Judge, Coimbatore in C.A. No. 24 of 1996 confirming the conviction and sentence passed on the petitioner herein by the learned Judicial Magistrate No. III, Coimbatore in C.C. No. 182 of 1995 of offences under Section 324 and sentenced him to undergo imprisonment till rising of the court and to pay a fine of Rs. 1,000/ - The said conviction arose in view of the fact that the accused pleaded guilty of the said offence.

(2.) THREE points have been raised in relation to the legality of the conviction. The first is that after the accused has been questioned and his plea of guilt has been recorded, the learned Magistrate ought to have followed Section 241. Section 241 of Cr. P.C. reads as follows :

(3.) THE second point raised by the learned counsel is that the accused was charged for an offence under section 324 I.P.C. and consequently there must have been a weapon that is said to have been used. However that the adenda mentioned in the judgment mentions the following :