SAHUL HAMEED Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.194 of 2013 and he was found guilty by the learned II Additional District and Sessions Judge, Thanjavur, by judgment dated 10.01.2014, for the offence under Section 307 IPC, convicted and sentenced to undergo rigorous imprisonment for seven years. Aggrieved over the same, the present appeal is filed.

(2.) The brief facts of the case are as follows:

(3.) When the matter was taken up for hearing, there was no representation for the appellant and therefore, this Court, by order dated 05.06.2020, appointed Mr.S.Ravi, Advocate, as Legal Aid Counsel to represent the appellant to proceed with the appeal.