TAMIZHVENDAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Principal Sessions Division, Villupuram made in S.C.No.215 of 2005, whereby the sole appellant/accused stood charged under Sections 302 and 506(ii) IPC, tried, found guilty under Section 302 IPC and awarded life imprisonment and to pay a fine of Rs.2000/-, in default to undergo three months R.I. and he was found not guilty under Section 506(ii) IPC and was acquitted of the said charge.

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

(3.) THE court heard the learned Additional Public Prosecutor on the above contentions and has paid its anxious consideration on the submissions made.