PARAYAVARATHAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the III Additional Sessions Division, Puducherry made in S.C.No.97 of 2005, whereby the sole accused/appellant stood charged under Section 302 IPC, tried, found guilty as per the charges and awarded life imprisonment and to pay a fine of Rs.5000/-, in default to undergo three months S.I.

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

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