SANTHANAM CHANTHANAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Appellant! Accused filed this appeal as against the judgment of conviction and sentence passed by the learned District and Sessions Judge, South Arcot at Cuddalore in Sessions Case No. 208 of 1988 dated 7-7-1989 convicting the appellant under Section 304(2) of I.P.C. and sentencing him to undergo rigorous imprisonment for five years.

(2.) The prosecution case, as briefly stated, is as follows:

(3.) On the basis of the materials the lower Court framed the charge against the accused Santhanam under Section 302 of I.P.C. and the accused denied the same and claimed to be tried. To substantiate the charge, the prosecution has examined 12 witnesses and marked 19 documents and 2 material objects.