CHINNAPONNU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a learned Single Judge of the Madras High Court, Madurai Bench, dismissing the appeal filed by the appellant. Appellant was held guilty of offence punishable under Section 304 Part II of the Indian Penal Code, 1860 (in short the 'IPC ) and sentenced to undergo rigorous imprisonment for seven years by learned Principal Judge, Dindigul.

(3.) The factual position need not be gone into in detail in view of order proposed to be passed.