LAWS(MAD)-2023-3-125

R. MANIKANDAN Vs. STATE BY THE DEPUTY SUPERINTENDENT

Decided On March 01, 2023
R. MANIKANDAN Appellant
V/S
State By The Deputy Superintendent Respondents

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment rendered by the Sessions Judge, Mahalir Neethimandram (FTMC), Ooty in S.C.No.4 of 2014, dtd. 25/11/2015, convicting the appellant for the offence under Sec. 306 of the Indian Penal Code (hereinafter called the Code) and sentencing him to undergo five years rigorous imprisonment and to pay a fine of Rs.5,000.00and in default, to undergo six months simple imprisonment.

(2.) The case of the prosecution is as hereunder :

(3.) I have heard the learned counsel appearing for the appellant and the learned Government Advocate (Criminal Side) appearing for the respondent.