RANGASWAMI GOUNDER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant is the accused in S.C No. 68 of 1986 on the file of Court of Session, Periyar Division at Erode. He was found guilty of offences punishable under Sections 302 (two counts) and 323 of the Indian Penal Code, convicted thereunder and sentenced to imprisonment for life for the offences under Section 302, I.P.C (two counts), besides rigorous imprisonment for six months for the offence under Section 323, Indian Penal Code, with a direction for the sentences, to run concurrently.

(2.) Aggrieved by the said conviction and sentences the present action had been resorted to.

(3.) The brief facts are: