ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the appellant / sole accused as against the conviction and sentence imposed by the learned Sessions Judge (Mahalir Court), Tirunelveli, in S.C.No.181 of 2008, dated 26.10.2009.

(2.) The appellant / accused was charged for the offence under Section 306 IPC and the trial Court, in conclusion of the trial, found this appellant guilty for the offence under Section 306 IPC, convicted and sentenced him to undergo rigorous imprisonment for seven years and to pay a fine of Rs.2500/-, i/d to undergo simple imprisonment for three months. As against the conviction and sentence imposed by the trial Court, the appellant has preferred the instant appeal.

(3.) The facts of the case, as projected by the prosecution, are as follows: