M.MARIYAPPAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment dtd. 13/12/2022 made in S.C.No.14 of 2021 on the file of learned Principal District and Sessions Judge, Karur. By the impugned judgment, the appellant was convicted and sentenced as follows::

(2.) The learned counsel appearing for the appellant / convict at the very outset submitted that he is pleading only for modification of the judgment finding him guilty for the offence under Sec. 302 of IPC and reduction of sentence.

(3.) Per contra, the learned Additional Public Prosecutor representing the State submitted that the impugned judgment is well reasoned and that it does not call for interference.