BHAVANI Vs. STATE

JUDGEMENT

(1.) THE sole accused in a case of murder, on being found guilty as per the charges was sentenced to undergo life imprisonment under Section 302 I.P.C. by the learned Additional District and Sessions Judge (Fast Track Court No.I), Chengalpattu in S.C.No.37 of 2004, has brought forth this appeal.

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

(3.) WE have heard the Additional Public Prosecutor forState on the above contentions.