SELLAMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Appellant was the accused in S. C. No. 127/85 on the file of Additional Court of Sessions, Periyar Division, Erode. He was found guilty under Sections 302 and 323 I.P.C., convicted there under and sentenced to imprisonment for the offence under Section 302 I.P.C. and Rigorous Imprisonment for six months for the offence under Section 323 I.P.C. with a direction for the sentences to run concurrently.

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

(3.) The brief facts are :