SAMAIYAN Vs. STATE

JUDGEMENT

(1.) Dissatisfied with and aggrieved by the judgment of the learned Additional District and Sessions Judge (Fast Track Court No. 2), Trichirappalli, in S.C. No. 371 of 2002, dated 08.10.2003, whereby the appellant/accused was convicted under Section 302 I.P.C and sentenced to undergo life imprisonment and to pay a fine of Rs. 1,000/- in default to undergo one year rigorous imprisonment, the appellant/accused preferred this appeal.

(2.) Briefly, but broadly, niggard of details, the facts which are germane for the disposal of this appeal could be portrayed thus:

(3.) Challenging the said conviction and the sentence, the appellant has filed this appeal on the following grounds inter alia thus: