RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal has been filed by the appellant/accused who has been convicted under Section 304(II) IPC and sentenced to undergo RI for four years and to pay a fine of Rs.500/=, by the learned I Additional Sessions Judge, Krishnagiri, in S.C.No: 90 of 1998, dated 30.9.1999.

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

(3.) IN Lakhwinder Singh Vsa.State of Punjab, reported n 2003 Cri.L.J., 3058, the Honourable Supreme Court held as follows:-