LINGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to call for the records in S.C. No. 75 of 2002, on the file of the Additional District-cum-Sessions Court, Virudhunagar, and set aside the judgment dated 08.01.2003 sentencing the Appellant herein to undergo five years Rigorous Imprisonment and a fine of Rs. 500/-and in default, one year Rigorous Imprisonment for the offence under Section 307 Indian Penal Code.

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

(3.) The learned Additional District cum Sessions Judge, Virudhunagar, convicted the accused as above.