BABU Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal arises out of the judgment of conviction and sentence passed in S.C.No.231 of 2002 on 17.2.2003 by the learned Additional District and Sessions Judge (Fast Track Court), Kancheepuram, convicting the appellant- A.1 for the offence under Section 307 IPC and sentencing him to three years' rigorous imprisonment and to pay a fine of Rs.1,000/-, in default, to undergo three months' rigorous imprisonment.

(2.) THE case of the prosecution is as follows:

(3.) LEARNED counsel for the appellant/A.1 further submitted that at the time of occurrence, the appellant/A.1 was only 19 years and now, he got married and is having children and so, he wanted modification of the offence under Section 307 IPC into one under Section 324 IPC. He prayed for leniency in the sentence imposed by the trial Court.