RAMARAJ Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the 1st accused in S.C.No.56/2008 on the file of Sessions Judge, Mahila Court, Perambalur, his wife Vijaya Kumari is the second accused in the above said case. They stood charged for the offences under Sections 324, 326, 307, 324 r/w 114 IPC. By a Judgment dated 23.03.2010, the trial Court convicted appellant under Section 326 IPC and sentenced to undergo 2 years R.I. and to pay a fine of Rs. 1,000/- in default to undergo 3 months R.I. Both of them acquitted for the remaining charges. Challenging the conviction and sentence under Section 326 IPC the appellant is before this Court.

(2.) The case of the prosecution in brief is as follows:-

(3.) Today, when the appeal is taken up consideration, I have heard Mr.G.Ravikumar learned counsel for the appellant and Ms.T.P.Savitha learned Government Advocate for the respondent.