THANGARASU Vs. STATE

JUDGEMENT

(1.) THE first accused in S.C.No. 183 of 2001, who stands convicted under Section 302, IPC, is the appellant.

(2.) THE facts in brief leading to conviction in this appeal: -

(3.) HEARD the learned counsel for the appellant Mr. N. Manokaran, and Mr. E. Raja, learned Additional Public Prosecutor for the respondent.