MADESH Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This is a case of infanticide. The sole accused in the Trial Court Madesh, is the appellant before us. He was tried by the learned Principal Sessions Judge, Salem in SC.No.125/2008 for an offence u/s.302 IPC for committing the murder of his daughter Sandhiya and for an offence u/s.309 IPC for attempting to commit suicide in the course of the same transaction at around 2.30 p.m. on 09.08.2006. For the first charge, he was convicted and sentenced to undergo life imprisonment and to pay a fine of Rs.5000/- and in default, to undergo 1 year rigorous imprisonment and for the second charge, he was convicted and sentenced to undergo 6 months simple imprisonment by the Trial Court.

(2.) The case of the prosecution in a nutshell is as follows:-

(3.) After analysing the evidence on record, the Trial Court convicted and sentenced the appellant as aforesaid. Aggrieved by which he is now before us in this appeal.