SURESH Vs. STATE

JUDGEMENT

(1.) Earlier when the matter was taken up for final disposal, the learned counsel on record appearing for the appellant Mr.N.Ishtiaq Ahmed filed a memo that he has sent a letter that has been returned with an endorsement as no such addressee and reported no instructions. Therefore, this Court appointed Mr.N.Doraisamy as the amicus curiae and adjourned the matter to enable him to prepare the case and the matter is taken up today for final disposal.

(2.) The appellant stands convicted and sentenced in S.C. No. 78 of 2002 dated 4.9.2002 on the file of Additional District and Sessions Judge, (Fast Track Court No. 5), Coimbatore at Tiruppur for an offence punishable under Section 306 IPC to undergo eight years rigorous imprisonment and to pay a fine of Rs. 10,000/- in default to undergo two years rigorous imprisonment and under Section 498-A IPC to undergo three years rigorous imprisonment and to pay a fine of Rs. 5,000/- in default to undergo six months rigorous imprisonment. The learned Additional Sessions Judge has directed both the sentences to run concurrently.

(3.) The brief facts of the prosecution case are as follows: