MUNIYANDI Vs. STATE

JUDGEMENT

(1.) The appellant/accused was convicted for the offence under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs.500/-, in default to undergo rigorous imprisonment for three months by the judgment in S.C.No.72 of 1999 on the file of the Principal Sessions Judge, Ramanathapuram. Challenging the said conviction and sentence, the appellant/accused has preferred this appeal.

(2.) The short facts leading to the conviction are as follows:

(3.) Earlier when the matter was taken up for final disposal, learned counsel on record appearing for the appellant was not present. Therefore, this Court appointed Mr.N.Mohideen Basha, as the Amicus Curiae and adjourned the matter to enable him to prepare the case. The matter was taken up today and the same was heard.