BABU Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgement dated 26. 4. 2002 passed in SC. No. 398/2001 by the learned Additional Sessions Judge (FTC) Coimbatore, convicting and sentencing the appellant for the offence under Section 306 of IPC to undergo 5 years Rigorous Imprisonment and to pay a fine of Rs. 2000/- in default to undergo 6 months Simple Imprisonment.

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

(3.) THE case was taken on file in SC. No. 398/2001 on the file of the learned Additional Sessions Judge (FTC) Coimbatore 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 P10 and MO. 1 (Series ). On the defence side, one Latha, wife of the Appellant had been examined as DW. 1.