AROCKIA VANAKKARASA Vs. STATE

JUDGEMENT

(1.) The appellant was convicted for the offences under Sections 304 (ii) and 201 IPC and sentenced to undergo rigorous imprisonment for ten years and three years respectively vide judgment dated 19.04.2012 in S.C No.115 of 2011 on the file of the Sessions Judge, Tiruchirappalli Division, Tiruchirappalli.

(2.) The prosecution case is follows :

(3.) The learned counsel appearing for the appellant reiterated the contentions set out in the memorandum of grounds of appeal and wanted this Court to acquit the appellant. Per contra, the learned Government Advocate (crl.side) submits that the impugned judgment does not warrant any interference and wanted this Court to dismiss this appeal.