GOVINDARAJ Vs. STATE

JUDGEMENT

(1.) The appellant was the accused in S.C. No. 111/1985 on the file of Court of Session, Thanjavur West. He was found guilty under Ss. 302, 392 and 201, IPC, convicted thereunder and sentenced to imprisonment for life for the offence under S. 302, IPC, besides sentencing him to rigorous imprisonment for five years and a fine of Rs. 500.00, in default to rigorous imprisonment for six months for each of the other offences, with a direction for the substantive sentences to run concurrently. Aggrieved by the said conviction and sentence, the present action had been resorted to.

(2.) Brief facts are :-

(3.) On committal, learned Sessions Judge, West Thanjavur on 7/10/1985, framed the following charges against the accused : Firstly, under S. 302, IPC; and Secondly, under S. 392 read with S. 397, IPC.