KANNAN Vs. STATE

JUDGEMENT

(1.) The appellant was the accused in S.C. No. 103 of 1986 on the file of Court of Session, North Arcot at Vellore. He was found guilty for the offence under Section 302 of Indian Penal Code, convicted thereunder and sen tenced to imprisonment for life.

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

(3.) The brief facts are :