JAYARAJ Vs. STATE

JUDGEMENT

(1.) This is a most unfortunate case concerning two innocent children who have died under tragic circumstances.

(2.) On account of their death, their father, Jayaraj, was convicted on 30.9.2010 under section 302 IPC (2 counts), in S.C.No.102 of 2009, by the learned Principal Sessions Judge, Virudhunagar Sessions Division at Srivilliputhur and awarded him double life sentences and fined him Rs.2,000/- and directed both the life sentences shall run concurrently.

(3.) The lifer is challenging his said conviction and sentences.