JAYAPAL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the appellant / A1 in S.C.No.93 of 2017 on the file of learned Principal Sessions Judge, Vellore, assailing the judgment passed by the trial court on 3/11/2018, in which he was convicted and sentenced to undergo rigorous imprisonment for five years for the offence under part two of Sec. 304 of 'The Indian Penal Code, 1860' [hereinafter referred to as 'IPC' for the sake of brevity and convenience].

(2.) The case of the prosecution, in brief, is as follows :

(3.) The points that arise for consideration in this appeal are as follows: