GANESAN Vs. STATE

JUDGEMENT

(1.) The sole accused who stood charged and tried for the commission of offence under Section 306 IPC and sentenced to undergo five years Rigorous Imprisonment and to pay a fine of Rs.5,000/- in default to undergo Simple Imprisonment for six months, vide impugned judgment dated 17.05.2007 made in S.C.No.153/2006 on the file of the Sessions Court Division, Mahila Court, Tirunelveli, is the appellant.

(2.) The facts leading to the filing of this appeal briefly narrated are as follows:-

(3.) Mr.R.Anand, learned counsel for the appellant made the following submissions:-