SANGA PILIAI ALIAS PUZARI Vs. STATE

JUDGEMENT

(1.) THE appellant was the accused in S. C. No. 19 of 1986 on the file of Court of Sessions, Tiruchirapalli Division, Tiruchirapalli.

(2.) HE was found guilty under Secs. 324 and 302, I. P. C. , convicted thereunder and sentenced to rigorous imprisonment for one year for the offence under Sec. 324, I. P. C. and imprisonment for life for the offence under Sec. 302, I. P. C, with a direction that the sentences are to run concurrently. Aggrieved by the conviction and sentence, the present action had been resorted to.

(3.) THE accused, when questioned under Sec. 313, Crl. P. C. as respects the incriminating circumstances appearing in evidence against him, denied his complicity in the crime. He did not, however, opt to examine any witness on his behalf.