ANNADURAI Vs. STATE

JUDGEMENT

(1.) The present appeal has been directed against the conviction and sentence awarded by the learned Principal Sessions Judge, Puducherry in S.C.No.72 of 2008 dated 24.06.2010.

(2.) The appellant / accused herein is the sole accused in the above said case. After concluding the trial, the learned Principal Sessions Judge, Puducherry, convicted the accused for the offence under Section 304 [Part-I] of IPC and sentenced him to undergo ten years rigorous imprisonment with a fine of Rs. 1,000/-, in default to undergo rigorous imprisonment for one year. Now, against the said conviction and sentence, the present appeal has been preferred by the appellant praying to set aside the same.

(3.) From the materials available in the case records, the case of the prosecution is projected as follows:-