ANTHONY XAVIER Vs. STATE

JUDGEMENT

(1.) The matter was heard through "Video Conference".

(2.) The present Criminal Appeal has been filed to set aside the Judgment of conviction and sentence passed by the learned Special Sessions Judge, Fast Track Mahila Court, Ariyalur dated 21.07.2014 in S.C.No.54 of 2013.

(3.) The appellant is the sole accused. He stood charged for the offence under Sections 302 and 201 r/w 511 of Indian Penal Code. By judgment dated 21.07.2014, the learned Sessions Judge, Fast Track Mahila Court, Ariyalur convicted the appellant under Section 304 (ii) of Indian Penal Code and sentenced to undergo five years rigorous imprisonment and to pay a fine of Rs.5,000/- and in default of non-payment of fine, no sentence is awarded. Challenging the said conviction and sentence, the appellant is before this Court by filing the present Criminal Appeal.