ARUN Vs. STATE

JUDGEMENT

(1.) The appellant is the single accused in this appeal. He was charged for the offences under Sections 341 , 294(B) and 302 of I.P.C . The trial Court, by its judgment dated 25.11.2009, though found the appellant not guilty for the offences under Sections 341 ,294(b) and 302 IPC, found the accused guilty for the offence under Section 304 (II) IPC and sentenced him to undergo 4 years RI and to pay a fine of Rs.10,000/- in default to undergo 6 months SI for the offence under Section 304(ii) IPC and out of the fine amount, a sum of Rs.8,000/- ordered to be handed over to P.W.6, the mother of the deceased as compensation. Against the said conviction and sentence, this present appeal has been filed.

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

(3.) Before the trial Court, on behalf of the prosecution P.Ws. 1 to 16 were examined and Exs.P.1 to P.15 were marked, produced M.O.1. On completion of the examination of the witnesses on the side of the prosecution, the accused was questioned under section 313 Cr.P.C., as to the incriminating circumstances found in the evidence of the prosecution witnesses and he denied them as false. On behalf of the defence, no witness was examined and no document was produced.