CHINNADURAI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 18.12.2002 passed in SC.No.91/2002 by the learned Additional Sessions Judge Cum Chief Judicial Magistrate, Tiruvannamalai, convicting and sentencing the appellant for the offence under Section 304 (ii) of IPC to undergo seven years of Rigorous Imprisonment.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.91/2002 by the learned Additional Sessions Judge cum Chief Judicial Magistrate, Tiruvannamalai and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 9 witnesses (PW.1 to PW.9} and also relied on Exs.P1 to P13 and one material objects Mo.1.