PATTANI Vs. STATE

JUDGEMENT

(1.) The accused, aggrieved by his conviction and sentence in S. C. No. 94 of 1983 on the file of Court of Session, West Thanjavur Division, Thanjavur, has come forward with this appeal.

(2.) The brief facts are :

(3.) Upon committal, learned Sessions Judge framed a charge against accused under Section 302, I.P.C. (two counts).