AYYAPPAN Vs. STATE

JUDGEMENT

(1.) The sole accused in the Sessions Case in S.C. No. 120 of 2005, on the file of the learned Principal Sessions Court, Virudhunagar District at Srivilliputtur, is the appellant.

(2.) He was tried for a charge for under Sec. 302 IPC. After trial, the Court recorded conviction, under Sec. 306 IPC., and sentenced him to three years R.I and also fined him Rs. 500/ -, in default, to undergo three months simple imprisonment. He has paid the fine amount.

(3.) The case of the prosecution briefly runs as under:-