LAWS(MAD)-2016-3-477

RAJENDRAN Vs. STATE

Decided On March 09, 2016
RAJENDRAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The sole accused in the Sessions case in S.C.No.85 of 2006 on the file of the learned Additional Sessions Judge, Mahila Court, Salem, is the appellant.

(2.) In the Trial Court, he was tried for an offence under section 307 IPC. The Trial Court, while acquitting him from the said charge, convicted him under section 336 IPC and sentenced him to 3 months R.I. and fined him Rs.500/- i/d 1 month S.I. He has paid the fine amount.

(3.) The case of the prosecution in brief runs as under :