BALAARASU Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The accused is the appellant.

(2.) This appeal is directed against the conviction and sentence imposed in S.C.No.85 of 2016 on the file of the District and Sessions Judge, Mahila Fast Track Court, Erode, ordering the accused to undergo Rigorous Imprisonment for 10 years and also to pay a fine of Rs.50,000/-, in default, to undergo further period of 2 years Simple Imprisonment for the offence under Section 306 IPC and further directed the said fine amount shall be paid to P.W.2/mother of the victim.

(3.) The facts necessary for the disposal of the appeal, are as follows :-