VANDU ALIAS MADASAMY Vs. STATE

JUDGEMENT

(1.) THE sole accused/appellant in the case of murder on being found guilty as per the charge on trial and awarded life imprisonment in S.C.No.2/2002 on the file of the learned Principal Sessions Judge, Virudhunagar District, has challenged the judgment before this Court.

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

(3.) ADVANCING his arguments Mr.V.Kathirvelu, learned counsel appointed as amicus curiae by this Court to appear on behalf of the appellant/accused, inter-alia, submitted the following: