ISITHOR PRINCE Vs. STATE ADDITIONAL SUPERINTENDENT OF POLICE, PROHIBITION WING, NAGERCOIL KANYAKUMARI POLICE STATION

JUDGEMENT

(1.) THE accused appeals.

(2.) THE appellant was tried before the Principal Sessions Judge, Kanyakumari at Nagercoil on a charge of murder.

(3.) THE learned trial Judge finding him guilty under all the charges, sentenced him to imprisonment for life under each count and in addition imposed a fine of Rs.10,000/ - , and in default he was sentenced to undergo two years rigorous imprisonment.