NATARAJAN Vs. STATE

JUDGEMENT

(1.) THE accused unable to resist the charge against him, successfully, under Sec.302, I.P.C. in S.C.No.171 of 1994 on the file of the Additional Sessions Judge, Tirunelveli suffered a conviction and sentence of life imprisonment and the same is sought to be assailed in this appeal.

(2.) THE accused appellant was brought before the trial Court, to face the offence under Sec.302, I.P.C. on the ground that on 22.1.1993 at about 7.00 p.m., due to previous enmity, with an intention to commit murder, he assaulted one Guruvammal, by cutting her indiscriminately by Aruval and the said Guruvammal, succumbed to the injuries, on 23.1.1993, at about 8.00 a.m. and in this view, he should be dealt with accordingly.

(3.) HEARD the learned counsel for the appellant Mr.R.Sankarasubbu and the learned Government Advocate, (Criminal Side).