MANOHARAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant to set aside the judgment of conviction and sentence passed by the learned Sessions Judge, Fast Track Magalir Neethimandram, Krishnagiri, Krishnagiri District dtd. 11/11/2019 in S.C.No.43 of 2018.

(2.) The appellant herein is arrayed as first accused in the above referred case. He stood charged for an offence under Sec. 302 of IPC. The other 3 accused, who are arrayed as A-2 to A-4 are tried for the offence under Sec. 302 r/w 109 of IPC. By a judgment dtd. 11/11/2019, the learned Sessions Judge, Fast Track Magalir Neethimandram, Krishnagiri, Krishnagiri District, convicted the appellant under Sec. 306 of IPC and sentenced to undergo Rigorous Imprisonment for seven 7 years and to pay a fine of Rs.20,000.00, in default to undergo Rigorous Imprisonment for 9 months. Further, the other accused are all acquitted from the charge under Sec. 302 r/w 109 of IPC.

(3.) Challenging the said conviction and sentence, the first accused / appellant is before this Court, by way of filing the present Criminal Appeal.