MANOHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MANOHARAN, the appellant, was convicted for the offence under Section 302 I. P. C. and sentenced to undergo life imprisonment and to pay a fine of Rs. 3,000/-, in default to undergo three months simple imprisonment. Challenging the same, this appeal has been filed.

(2.) THE facts leading to the conviction are as follows:-

(3.) WE have heard Mr. R. Shanmuga Sundaram, learned Senior Counsel for the appellant as well as the learned Additional Public Prosecutor. We have also gone through the entire records.