VELUSAMY KONAR Vs. STATE, THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) Velusamy Konar, the appellant/accused was convicted for the offences under Sections 302 and 324 I.P.C. and sentenced to undergo life imprisonment and to pay a fine of Rs. 500/- and rigorous imprisonment for one year respectively. The trial Court ordered the sentences to run concurrently. Challenging the above conviction and sentence, this appeal has been filed by the appellant/accused.

(2.) The facts leading to conviction of the accused, are as follows:-

(3.) Assailing the judgment of conviction, Mr. G.R. Edumund, learned counsel appearing for the appellant/accused would submit as follows:-