SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) THE sole accused in a case of murder, on being found guilty as per the charge and awarded a life imprisonment by the Court of the Additional Sessions, Cuddalore, in S. C. No. 118 of 1997, has brought forth this appeal.

(2.) THE short facts necessary for the disposal of this appeal are:

(3.) THE case was committed to the Court of Session, and necessary charges were framed against the appellant/accused.