BASHEER ALIAS ABDUL BASHEER Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed by the sole accused in SC.No.48/2007 against the judgement of conviction and sentence dated 31.7.2007 made by the learned Sessions Judge (Mahila Court) Tiruchirappalli, thereby convicting and sentencing the Appellant for the offence under Section 306 of IPC to undergo 3 years Rigorous Imprisonment and to pay a fine of Rs.1000/-, in default to undergo 6 months Rigorous Imprisonment.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.48/2007 by the learned Sessions Judge (Mahila Court) Tiruchirappalli and necessary charges were framed.