MANI CHOLAKAR Vs. STATE

JUDGEMENT

(1.) The sole accused in the Sessions case in S.C.No.58 of 2005 on the file of the learned Additional Sessions Judge, Fast Track Court, Pudukkottai, is the appellant.

(2.) He was charged for an offence under Section 302 IPC. The Trial Court found him guilty, however altered the conviction to Section 304 (ii) IPC and sentenced him to 5 years R.I. and also fined him Rs.1000/-, in default, directed him to undergo 6 months R.I.

(3.) The case of the prosecution may briefly be stated as under: