SEVALAI @ MOHANRAJ Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Being aggrieved over the judgment in S.C.No.17 of 2010 dated 24.03.2010 on the file of First Additional District and Sessions Judge, Coimbatore, the appellant who is the sole accused has been filed this appeal praying to set aside the conviction and sentence as erroneous one.

(2.) Initially, the appellant/accused was charged for the offence under Section 302 IPC. Subsequently, after concluding the trial, the learned District and Sessions Judge came to the conclusion that the appellant was found guilty for the offence under Section 304 (I) IPC and awarded a sentence of 10 years and to pay a fine of Rs.3,000/- in default to undergo simple imprisonment for 3 years.

(3.) Against the said conviction and sentence, present appeal has been preferred by the accused stating that the judgment passed by the trial Court is erroneous.