SEKAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Appellant is the sole accused in S.C. No. 27 of 2004 on the file of the learned Additional District Sessions Court/Fast Track Court No. III, Namakkal. He stands convicted for the offence under Section 306 I.P.C and sentenced to undergo R.I for four years and to pay a fine of Rs. 1,000/- in default to undergo R.I for five months. He has been acquitted from the charge under Section 498-A I.P.C. Challenging the above said conviction and sentence, the Appellant is before this Court with this appeal.

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

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