UDAY KUMAR Vs. STATE

JUDGEMENT

(1.) The appellant was accused in S.C. No. 127 of 1986, on the file of Court of Session, Tirunelveli, who was found guilty under Sections 302 and 392 read with Sec. 3971. P. C., convicted thereunder and sentenced to imprisonment for life for an offence under Sec. 302 I.P.C. and to R.I. for seven years for an offence under Sec. 392 read with Sec. 397 I.P.C. with a direction for the sentences to run concurrently.

(2.) Aggrieved by the said conviction and sentence, the present action has been resorted to.

(3.) Brief facts are:-