PACHAMUTHU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Court by an order dated 20/3/2003, nominated Mr. N. Doraisamy as Legal Aid Counsel for prosecuting the matter on behalf of the appellant herein. He has argued this matter and hence whatever fees he is entitled, shall be paid to him by the Legal Services Authority.

(2.) The appellant/accused was charged under Section 392, 302 and 201 I.P.C.. for causing murder of one Sathiaseelan at about 12.00 noon on 19/5/1999 in the road leading to Pugaipatti village from Kunjaram village, near the border of Veeramangalam village in the sugarcane field of one Babulal and also having committed robbery of Rs. 3,000.00. The appellant/ accused was found guilty by the learned Sessions Judge by her judgment dated 13/10/2000 in S.C. No. 82 of 2000. Being aggrieved by the said judgment, the present appeal has been filed by the accused.

(3.) The short facts of the prosecution case are as follows.