P SUBRAMANI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment passed by the Additional Sessions Judge, Fast Track Court No.2, Salem in S.C.No.322/2009 dated 19.11.2010.

(2.) In the above said case, the appellant herein is a sole accused. At the end of the trial, the learned Additional Sessions Judge came to the conclusion that the appellant herein was found guilty for the offence under Section 304 (i) of I.P.C and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 100/-, in default he should undergo rigorous imprisonment for three months.

(3.) The case of the prosecution is as follows:-