ANNADURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The accused-appellant stands convicted and sentenced to rigorous imprisonment for ten years for the offence under section 304 Part II, I.P.C.

(2.) Brief facts are:

(3.) The accused, when examined under section 313, Cr.P.C., denied his complicity in the crime. He examined one witness on his side, namely, D.W. 1, to depose to the fact that there was want of cordial atmosphere between P.W. 2 and the deceased Mallika, due to misunderstanding developed as a result of the hand loan of Rs. 100/- taken by P. W. 2 from the deceased. She would also depose that the deceased was very often laid up with malaria fever.