RAJENDRAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the Judgment and Order passed in S.C. No.101 of 2015 by the Sessions Judge (Fast Track Mahila Court), Nagapattinam, dtd. 22/1/2016, convicting the Appellants for offence under Sec. 306, IPC and sentencing each of them to undergo 7 years Rigorous Imprisonment and to pay Fine of Rs.5,000,.00 in default, to undergo one year's Rigorous Imprisonment.

(2.) The case of the Prosecution is that:

(3.) Heard Mr. K.M. Subrahmaniam, learned Counsel for Appellants and Mr. L. Baskaran, learned Government Advocate [Crl.side], appearing for Respondent.