SUBRAMANI Vs. STATE

JUDGEMENT

(1.) The accused, aggrieved by his conviction and sentence in S. C. 142 of 1985 on the file of the Additional Sessions Judge, Coimbatore, has come forward with this appeal.

(2.) The brief facts are :

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