SUBRAMANIYAM @ SEETHAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment of conviction and sentence imposed on the appellant-accused in S.C. No. 339 of 2002, dated 29.11.2002 on the file of the Additional District and Sessions Court (Fast Track Court No. 2), Coimbatore. The appellant-accused was convicted for the offence under Section 304 (Part-2) IPC and sentenced to undergo rigorous imprisonment for five years and also convicted for the offence under Section 39 of the Indian Electricity Act and sentenced to undergo rigorous imprisonment for two years.

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

(3.) 5 cm right leg