SARAVANAN Vs. STATE

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the conviction and sentence dated 29.11.2006 passed in Sessions Case No.344 of 2006 by the Additional District and Sessions Court (Fast Track Court No.2), Cuddalore.

(2.) The contraction of the case of the prosecution is that the accused by name Saravanan is a paramour of the deceased Jothi.

(3.) The statement alleged to have been given by the then injured (deceased) has been marked as Ex.P.2.