MR. SUNDARAM Vs. STATE THROUGH VISHNU KANCHI POLICE

JUDGEMENT

(1.) The appellant was accused in S. C. No. 11 of 1987 on the file of Court of Session, Changalpattu Division, Chengalpattu. He was found guilty under Sec. 302 IPC, convicted thereunder and sentenced to imprisonment for life. Aggrieved by the said conviction and sentence, the present action had been resorted to.

(2.) Brief facts are:-

(3.) On committal, learned Sessions Judge, Changalpattu Division, Chengalpattu framed a charge against the accused under Sec. 302 IPC.