PERUMAL Vs. STATE

JUDGEMENT

(1.) THE accused in S.C.No.99 of 1991 on the file of Court of Sessions, Madurai is the appellant in this appeal. He was charged and tried for an offences under Section 302 of the Indian Penal Code and on being found guilty, he was sentenced to life imprisonment. In this appeal, he has challenged that judgment.

(2.) HEARD Mr.N.Duraisamy, learned counsel appearing for the appellant and Mr.S.M.Gunasekaran, learned counsel for the State/respondent.