D PETCHIMUTHU Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment and conviction rendered by the learned Additional District and Sessions Judge (Fast Track Court), Dindigul in S.C.No.90 of 2006 vide judgment, dated 25.04.2007, convicting the first appellant and sentencing him for the offence under Section 304(1) IPC to undergo 7 years rigorous imprisonment and to pay a fine of Rs. 3,000/- in default to undergo rigorous imprisonment for one year and convicting the second appellant and sentencing him for the offence under Section 323 IPC to undergo 7 years rigorous imprisonment and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month.

(2.) The brief facts leading to this case are as follows:-

(3.) Heard the learned counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the respondent.