CHINNAPARAJU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER herein, namely, Chinnaparaju alias Chinnappan was the accused in Sessions Case No. 100 of 1984 on the file of the Principal Assistant Sessions Judge, Tiruchirappalli. He faced trial for the alleged offence under Section 307 of the Indian Penal Code. On trial, he was found guilty for the said offence, convicted thereunder and sentenced to rigorous imprisonment for three years.

(2.) AGGRIEVED by the said conviction and sentence, he preferred Criminal Appeal No.478 of 1984 on the file of the second Additional Sessions Judge, Tirchirappalli, and the appeal so filed also ended in dismal failure, in the sense of the conviction and sentence imposed on the petitioner by the trial Court had been confirmed.

(3.) THERE was a delay in the remittance of the fine amount, as per the directions of a learned Judge of this Court. Consequently, it appears that the petitioner had been arrested and produced before Court and had been detained ill prison for undergoing the default sentence.