SEKAR @ CHANDHRASEKAR Vs. STATE

JUDGEMENT

(1.) Challenging the judgment of the Principal Sessions Judge, Tuticorin made in S.C. No. 53/2003, the sole accused who stood charged, tried and found guilty under Sections 341 and 302 IPC and awarded one month simple imprisonment in respect of the first charge and life imprisonment in respect of the second charge, has brought this appeal before this Court.

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

(3.) Advancing his arguments on behalf of the appellant/accused, Mr.A.W.D.Thilak, learned Counsel inter-alia made the following submissions: