R RAJAMANICKAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal is filed against the conviction and Sentence of 2 years R. I. and fine of Rs. 5000/- in default 6 months R. I. for offence under Section 304 (A) I. P. C. passed by the Principal Sessions Judge, Nagapattinam in S. C. No. 16/99 on 1. 4. 1999.

(2.) THE brief facts of the case are as follows;-

(3.) DURING the trial, on behalf of the prosecution PW1 to PW7 were examined and Exs. P1 to P14 were marked. On behalf of the accused no witnesses were examined and no documents were marked. When the accused was questioned under Section 313 Cr. P. C. with regard to the evidence against the accused, the accused denied the same as false.