SUSILA Vs. STATE

JUDGEMENT

(1.) R. Banumathi, J.

(2.) CHALLENGE in this Appeal is to the verdict of conviction by Additional Sessions Judge, Fast Track Court, Namakkal in S.C.No.48/2005 dated 29.9.2005 convicting the Appellant/Accused U/s.302 IPC imposing life imprisonment and fine of Rs. 500/- and also U/s.307 IPC imposing imprisonment of 5 years and fine of Rs. 250/-.

(3.) MR. T.M. Ramalingan, learned counsel for the appellant/accused submitted that there was no intention to commit the offence and that trial court did not properly appreciate defence plea that the child had accidentally slipped in the river.