ARUMUGHAM Vs. STATE

JUDGEMENT

(1.) Accused 1, aggrieved by the conviction and sentence in S.C. No. 30 of 1986 on the file of Court of Session, Salem, came forward with the present appeal.

(2.) The brief facts are :-

(3.) Learned Sessions Judge, upon committal, on perusal of the materials available on record, framed charges as against accused 1 and 2 for offences under Ss. 120-B, 302 read with 34 and 392, I.P.C. besides framing a specific charge under S. 364, I.P.C. as against accused 1 alone.