DALBEERSING Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the Judgment and Order, dtd. 8/12/2017 in S.C. No.379 of 2013 passed by the Sessions Judge, Mahalir Neethimandram, Madurai, in and by which, the Appellant was convicted for the offence punishable under Sec. 306, IPC and sentenced as under:

(2.) Challenging the said Conviction and Sentence, the Appellant has come up with this Criminal Appeal.

(3.) A Memo, dtd. 3/1/2024 was filed by the learned Counsel who appeared for the Appellant stating that he had handed over the bundle to the Appellant. Hence, on 23/2/2024, Mr. M. Jegadeesh Pandian, Advocate, Enrolment No.2956/2008 was appointed as an Amicus Curiae for assisting this Court.