SEKHAR Vs. STATE

JUDGEMENT

(1.) The appellant was the accused in S.C. no. 44 of 1986 on the file of Court of Session, Trichirapalli Division, Trichirapalli. He faced trial for offences under Ss. 302 as well as 364 of the Indian Penal Code. He was found not guilty of the offence under S. 364 of the Indian Penal Code and consequently, he was acquitted thereof. He was, however, found guilty of the offence under S. 302 of the Indian Penal Code, convicted thereunder and sentenced to imprisonment for life. The aggrieved appellant accused resorted to the present action against the abovesaid conviction sentence.

(2.) Brief facts are -

(3.) On committal, learned Sessions Judge Trichirapalli framed charges against the accused under Ss. 364 and 302 of the Indian Penal Code. The accused when questioned as respects the charges framed against him, denied the same and claimed to be tried.