DHANAVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 15.11.2002 passed in S.C. No.64/2002 by the learned Principal District and Sessions Judge, Perambalur, convicting and sentencing the Appellant for the offence under Section 304(2) of I.P.C. to undergo three years' Rigorous Imprisonment and to pay fine of Rs. 1,000/-, in default to undergo nine months' Rigorous Imprisonment.

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

(3.) The case was taken on file in S.C. No.64/2002 on the file of the learned Principal District and Sessions Judge, Perambalur 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 P21 and two material objects (M.Os. 1 to 5).