RAMCHANDRAN ALIAS VETHU Vs. STATE

JUDGEMENT

(1.) The appellant was the accused in S. C. No. 108 of 1985 on the file of court of Session, East Thanjayur Division At Nagapattinam. He was found guilty under section 302 IPC, convicted thereunder the sentenced to imprisonment for life. Aggrieved by the said conviction and sentence, the present action had been resorted to.

(2.) Brief facts are :-

(3.) On committal a charge under Section 302 IPC has been framed against the accused, by learned Sessions Judge. The accused, when questioned as respects the charge so framed, denied the same and claimed to be tried.