KUMAR ALIAS KOOLAIYAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Sessions Division, Ooty made in S.C.No.53 of 2005, whereby the sole accused/appellant stood charged under Section 302 IPC, tried, found guilty as per the charge and awarded life imprisonment and to pay a fine of Rs.10,000/-, in default to undergo one year S.I.

(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.