THANIGAIMALAI Vs. STATE BY SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal revision has been preferred against the judgment of conviction and sentence dated 15.09.2009, in Crl.A.No.41/2004, on the file of the Sessions Court, Thiruvannamalai, whereby the accused was convicted for the offence under Section 304(A) I.P.C. and sentenced him to undergo three months' rigourous imprisonment and to pay a fine of Rs.500/- in default in payment to undergo three months' simple imprisonment, confirming the judgment of conviction and sentence dated 21.05.2004, in C.C.No.15/2000, on the file of the Judicial Magistrate's Court No.II, Thiruvannamalai.

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

(3.) The trial Court, after considering the evidence of P.W.1 to P.W.9 and Exs.P1 to P8, convicted the accused for the offence under Section 304(A) I.P.C. and sentenced him as stated above, against which, the revision petitioner has preferred an appeal in Crl.A.No.41/2004, on the file of the Sessions Court, Thiruvannamalai. The learned Sessions Judge, after hearing the arguments advanced by both sides, confirmed the conviction and sentence passed by the trial Court, against which, the present revision has been preferred by the revision petitioner/accused.