NAGESHKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 24.2.2005 passed in SC.No.281/2002 by the Magalir Neethimandram, Chennai convicting and sentencing the appellant/A1 for the offence under Section 305 of IPC to undergo ten years of Rigorous Imprisonment and to pay a fine of Rs.5000/-, in default to undergo Simple Imprisonment for six months and for the offence under Section 306 (two counts) to undergo seven years Rigorous Imprisonment and to pay a fine of Rs.2000/-, in default to undergo Simple Imprisonment for two months.

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

(3.) The case was taken on file in SC.No.281/2002 by the Magalir Neethimandram 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 P37. On side of the defence, one Ashok Kumar was examined as DW.1 and Ex.D1 was marked.