PERUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant was the accused in S.C. No.84 of 1986 on the file of the Court of Session, Kanniyakumari Division at Nagercoil.

(2.) He was found guilty under Sections 307 and 302, I.P.C. convicted thereunder and sentenced to rigorous imprisonment for seven years for the offence under Sec. 307, I.P.C. and to 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 said conviction and sentence, the present action has been resorted to.

(3.) Brief facts are: