PANNEER SELVAM Vs. STATE

JUDGEMENT

(1.) THE sole accused in a case of murder on being found guilty as per the charge by the II Additional Sessions Court, Erode, in S. C. No. 62 of 1999 and awarded life imprisonment, 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 the necessary charge was framed.