CHINNAKUMARASWAMY GOUNDER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant/accused 1 stands, convicted for the offence under Section 302 of the Indian Penal Code and sentenced to imprisonment for life.

(2.) The brief facts are :-

(3.) Upon committal, the learned Sessions Judge, Coimbatore, framed a charge under Section 302 of the Indian Penal Code against accused 1 and under Section 302 read with Section 109 of the Indian. Penal Code against accused 2. Accused 1 and 2 when questioned as respects the charges framed against them, denied the same and claimed to be tried.