ARUMUGHAM Vs. STATE

JUDGEMENT

(1.) THE sole accused in a case of murder, on being found guilty as per the charge and awarded with life imprisonment and a fine of Rs.5000/-, in default to undergo one year imprisonment by the learned Additional Sessions Judge, Dharmapuri, Dharmapuri District in S.C.No.34 of 2003, has brought forth this criminal appeal.

(2.) THE short facts necessary for the disposal of this appeal can be stated thus:

(3.) THE Court has paid its anxious consideration on the submissions made.