CHINNAMURUGAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) CHINNAMURUGAN the appellant herein has filed this appeal challenging the conviction under Section 302 of the Indian Penal Code and the sentence of life imprisonment imposed upon him in Sessions Case No. 25 of 1989 on the file of Sessions Judge, Dindigul District.

(2.) THOUGH the appellant, who is the first accused in the above said Sessions Case was tried along with three others in respect of other offences punishable under Sections 302 read with 109 and 201 of the Indian Penal Code and under Sections 3 and 4 of the Dowry Prohibition Act, the appellant (A1) alone was convicted for the offence punishable under Section, 302 of the Indian Penal Code and the others were acquitted of the charges framed against them.

(3.) THE appellant will hereinafter be referred as the 'first accused' and the other acquitted accused will be referred to in the manner in which they were referred to before the Sessions Court.