PANNEER SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the judgement and order dtd. 29/3/2019 passed by the High Court of Judicature at Madras in Crl. Appeal No. 85 of 2019, whereby the High Court has dismissed the said appeal and confirmed the judgement and order passed by the 3rd Additional District and Sessions Court, Fast Track Court, Coimbatore in Sessions Case No. 192 of 2016. The Sessions Court while acquitting the appellant-accused for the offence under Sec. 302 of IPC, had convicted him for the offences under Sec. 304(ii) and 506(i) of IPC and had directed him to undergo 07 years of rigorous imprisonment and pay fine of Rs.5,000.00 in default thereof to undergo further simple imprisonment for a period of 06 months for the offence under Sec. 304(ii) IPC, and directed to pay fine of Rs.1,000.00 in default thereof to undergo simple imprisonment for a period of 04 weeks for the offence under Sec. 506(i) of IPC.

(3.) This Court vide order dtd. 13/1/2021, had issued notice to the respondent only on the quantum of sentence. Accordingly, the learned counsels for the parties were heard only on limited issue of the quantum of sentence.