NATARAJAN Vs. STATE

JUDGEMENT

(1.) The accused unable to resist the charge against him, successfully, under Section 302 I.P.C. in S.C.No.171/94 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 Section 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.) The learned Additional Sessions Judge, satisfying himself that a charge could be framed and proceeded further, did so, but the accused refused to plead guilty.