RAMANATHAN Vs. STATE

JUDGEMENT

(1.) THIS Appeal challenges the judgment of the Principal Sessions Division, Thanjavur District dated 30/4/2008 made in SC. No. 214 of 2007 whereby the sole accused/appellant stood charged, tried and found guilty as per the charge of murder and awarded life imprisonment and a fine of Rs. 10,000/- in default, to undergo one year rigorous imprisonment.

(2.) THE short facts that are necessary for the disposal of this appeal can be stated as follows:

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions and paid its anxious consideration on the submissions made and also scrutinized the materials available.