KARNAL ALIAS SANJEEVIMUTHU Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgement dated 18. 9. 2001 passed in SC. No. 190/1995 by the learned Principal Sessions Judge, Chengalput, convicting and sentencing the appellant for the offence under Section 304 (1) of IPC to undergo 7 years Rigorous Imprisonment.

(2.) THE case of the Prosecution is as follows:-

(3.) THE case was taken on file in SC. No. 190/1995 on the file of the learned Principal Sessions Judge, Chengalput and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 9 witnesses (PW. 1 to PW. 9} and also relied on Exs. P1 to P14 and 4 Material Objects.