KANNAIYAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The accused is the appellant.

(2.) This appeal is directed against the conviction and sentence imposed in S.C.No.80 of 2015, on the file of the learned I Additional Sessions Judge, Erode, ordering the accused to undergo Rigorous Imprisonment for 10 years and also to pay a fine of Rs.10,000/-, in default, to undergo further period of 1 year Rigorous Imprisonment for the offence under Section 304(I) IPC.

(3.) The facts necessary for the disposal of the appeal, are as follows:-