ARUMUGAM ALIAS ARAN Vs. STATE

JUDGEMENT

(1.) AGGRIEVED over the judgment of the First Additional District and Sessions Judge cum Chief Judicial Magistrate, Erode District made in SC. No. 209/97 wherein the appellant stood charged, tried and found guilty for an offence under section 302 IPC and sentenced to undergo life imprisonment, he has brought forth this appeal.

(2.) THE facts that are necessary for the disposal of this appeal can be stated thus:-

(3.) THE case was committed to Court of Sessions. Necessary charges were framed against the appellant/ accused.