ARUMUGAM Vs. STATE

JUDGEMENT

(1.) The accused in S.C. No.34/93 on the file of Principal Sessions Judge, Salem is the appellant.

(2.) The accused/appellant was directed to face the prosecution, for the offence under section 302 IPC on the ground that he had committed the murder of his brother's wife, by name Pushpa, on 29.9.91 with an intention to commit murder, by causing cut injuries, at about 12 noon.

(3.) Upon considering all the materials placed before him, the learned Principal Sessions Judge satisfied himself, to proceed further after framing the charge against the accused. The accused refused to plead guilty, when the charge was explained to him, thereby compelling the prosecution to make out a case, for his conviction.