RAVICHANDRAN Vs. STATE ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment dated 20.1.2003 in S.C.No.382 of 2000 on the file of the VI Additional Sessions Judge, Chennai, whereby the appellant-accused was convicted for the offence under Section 306 IPC and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 1,000/-, in default to undergo rigorous imprisonment for three months. The trial Court acquitted the appellant-accused of the charge under Section 498-A, IPC.

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

(3.) The trial Court, after following the formalities, framed necessary charges against the accused, to which he pleaded not guilty. After examination of the witnesses, the trial Court posed questions on the accused, under Section 313 Cr.P.C. by putting incriminating evidence against the accused, to which he denied. During the course of trial, P.Ws.1 to 10 were examined, Exs.P-1 to P-8 were marked and M.O.1 was produced. Upon perusing the oral and documentary evidence, the trial Court convicted and sentenced the accused as indicated above. As against the same, the present Criminal Appeal has been filed by the accused.