AROKIASAMY Vs. STATE

JUDGEMENT

(1.) The appellant is accused in S.C. 173/87 on the file of Additional Sessions Judge, Ramanathapuram at Madurai.

(2.) On committal, he was found guilty under S. 302, IPC, convicted thereunder and sentenced to imprisonment for life.

(3.) Aggrieved by the conviction and sentence, the present action had been resorted to.