SHANMUGAM SIGARI Vs. STATE

JUDGEMENT

(1.) THE appellant is accused in S.C.No. 10 of 1986 on the file of learned Additional Sessions Judge, Vellore.

(2.) ON trial, he was found guilty under Sec.302, I.P.C., convicted thereunder and sentenced to imprisonment for life. Aggrieved by the said conviction and sentence, the present action had been resorted to.

(3.) ON committal, learned Sessions Judge, North Arcot Division at Vellore, framed a charge against the accused for an offence under Sec .302, I.P.C.