DURAISAMY Vs. STATE REP

JUDGEMENT

(1.) DURAISAMY, the appellant herein, was convicted for the offence under Sections 447 and 302 I.P.C. and sentenced to undergo one month simple imprisonment under Section 447 I.P.C. and life imprisonment under Section 302 I.P.C. Challenging the same, this appeal has been filed.

(2.) THE case of the prosecution in brief is as follows:-

(3.) WE have heard the learned Additional Public Prosecutor on these contentions.