A ANBURAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) - The appellant is the sole accused and he has come forward with this appeal challenging his conviction and sentence passed by the learned Principal sessions Judge, Coimbatore, in S. C. No. 127 of 2001 by the judgment dated 4. 9. 2001 convicting the appellant for the offence under section 304 (ii) I. P. C. and sentencing him to undergo 12 months rigorous imprisonment and also imposing a fine of Rs. 500, in default, to undergo three months rigorous imprisonment.

(2.) THE accused faced the trial under the following backdrop:

(3.) THE prosecution in order to prove its case examined PWs. 1 to 12, filed Exs. P1 to p15 besides marking MOs. 1 to 8.