MUNIAN Vs. STATE

JUDGEMENT

(1.) The appellant was the accused in S. C. No. 60 of 1985 on the file of Court of Session, North Arcot Division, Vellore. He was found guilty under Sections 302 and 201 of the Indian Penal Code, convicted thereunder and sentenced to imprisonment for life for the offence under Section 302 of the Indian Penal Code and to rigorous imprisonment for three years for the offence under Section 201 of the Indian Penal Code with a direction that the sentences were to run concurrently.

(2.) Aggrieved by the conviction and sentence, the present action had been resorted to.

(3.) Brief facts are :