NALLAMUTHU Vs. STATE

JUDGEMENT

(1.) THE Appellant was accused in S.C. No. 196 of 1986 on die file of Court of Sessions, Salem Division, Salem. He was found guilty of offences under Sections 302 and 323 I.P.C., convicted hereunder and sentenced to imprisonment for life for an offence under Section 302 I.P.C. and rigorous imprisonment for four weeks for an offence under Section 323 I.P.C, with a direction for the sentences to run concurrently. Aggrieved by the said conviction and sentence, the present action has been resorted to.

(2.) BRIEF facts are:

(3.) THE accused, when questioned as respects the charges so framed, denied the same and claimed to be tried.