MOORTHY Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been preferred challenging the judgment of the learned Principal Sessions Judge, Salem dtd. 26/4/2018 made in S.C.No.267 of 2013.

(2.) The appellant is the first accused, who was found guilty for the offence under Sec. 304(I) IPC and sentenced him to undergo ten years Rigorous Imprisonment and imposed with a fine of Rs.1,000.00 in default to undergo Rigorous Imprisonment for six months. The second accused was a minor at the time of occurrence.

(3.) Th e short facts of the prosecution case are as follows:-