RAJKUMAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Additional District and Sessions Division, Fast Track Court No.1, Erode, made in S.C.No.55 of 2009 whereby the sole accused/appellant stood charges, tried and found guilty of murder and awarded life imprisonment along with fine of Rs.500/- in default to undergo six months rigorous imprisonment.

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

(3.) THE Court heard the learned Additional Public Prosecutor for the State and paid its anxious consideration on the submissions made.