SIVANANDI Vs. STATE

JUDGEMENT

(1.) The appellant was accused in S.C. No. 111 of 1987 on the file of Court of Session, Madurai Division, Madurai.

(2.) On trial, he was found guilty under Section 302, IPC, convicted thereunder and sentenced to imprisonment for life. He was, however, acquitted of the charge under Section 324, IPC, as relatable to the causation of injuries to one Lakshmi, as a consequence of non-examination of the said victim of assault.

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