RAGHUPATHY Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 21.04.2009 in S.C.No.18 of 2009 on the file of the Additional Session Court (Fast Track Court No.II), Cuddalore.

(2.) In the above said case, the appellant is the first accused. After concluding the trial, the learned Additional Sessions Judge (Fast Track Court No.II), Cuddalore, convicted him for the offence under Section 307 of IPC and sentenced to undergo 5 years rigorous imprisonment and to pay a fine of Rs. 10,000/- and in default, to undergo 1 year Rigorous Imprisonment. Now, against the said conviction and sentence, the first accused approached this Court, praying to set aside the conviction and sentence.

(3.) The case of the prosecution, in brief is as follows: