THANULINGAM Vs. STATE

JUDGEMENT

(1.) The sole accused in a case of murder on being found guilty as per the charge, awarded life imprisonment and also fine with default sentence, has challenged the judgment made in S.C. No. 151/1999 on the file of the Principal Sessions Judge, Kanyakumari District at Nagercoil.

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

(3.) Advancing the arguments on behalf of the appellant/accused, Mr. K. Narayana Kumar, learned Counsel inter-alia made the following submissions: