KRISHNARAJ Vs. THE DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Appellant/Accused has preferred the instant Criminal Appeal before this Court (as an aggrieved person) as against the Judgment dated 31.01.2014 in S.C.No.58 of 2012 passed by the Learned Sessions Judge, Mahalir Neethimandram, Fast Track Mahila Court, Thiruppur.

(2.) The Learned Sessions Judge, Mahalir Neethimandram, Fast Track Mahila Court, Thiruppur, while passing the impugned Judgment in S.C.No.58 of 2012 on 31.01.2014, had, among other things, observed that the prosecution had proved the charge levelled against the Appellant/Accused under Sec. 306 I.P.C. beyond reasonable doubt, by placing cogent evidences and by examining proper witnesses and filing necessary documents. Viewed in that perspective, the Appellant/Accused was convicted under Sec. 306 I.P.C. by sentencing him to undergo seven years Rigorous Imprisonment and also directed him to pay a fine of Rs.5,000.00, in default of payment of said fine amount, he was further directed to undergo six months Simple Imprisonment. The period already undergone by the Appellant/Accused was directed to be set off in terms of Sec. 428 Cr.P.C.

(3.) Challenging the correctness and legality of the Judgment dated 31.01.2014 in S.C. No.58 of 2012 passed by the trial Court, the Appellant/Accused has filed the instant Appeal by urging before this Court that the Judgment of conviction rendered by the trial Court is against Law, weight of evidence and all probabilities of the case.