KANAGALAKSHMI Vs. INSPECTOR OF POLICE THINGALUR POLICE STATION

JUDGEMENT

(1.) The Appellants are the accused Nos. 1 and 2 in S.C. No. 164 of 2002 on the file of the District and Sessions Judge (Fast Track Court No. I) Erode. They stand convicted for offences under Section 15(3) of Indian Medical Counsel Act 1956 and Section 316 and 304 (2) I.P.C. For the offence under Section 15 (3) of the Indian Medical Council Act, they have been sentenced to under go S.I for one year and for the offence under Section 326 I.P.C they have been sentenced to undergo S.I for 7 years and to pay a fine of Rs. 1,000/- in default to undergo R.I for six months and for the offence under Section 304 (ii) I.P.C., to undergo R.I for seven years. Challenging the said conviction and sentence, the Appellants are before this Court with this appeal.

(2.) The prosecution case in brief is as follows:

(3.) I have heard the learned Counsel for the Appellants and the learned Government Advocate (Crl. side) and also perused the records carefully.