VEDAGIRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Appeal against the Judgment of the Sessions Judge of the Court of Session Chingalpattu Division at Chingalpattu in Case No. 82 of the Calendar for 1983. This appeal coming on for hearing on Tuesday the 29th day of November, 1988, and this day upon perusing the petition of appeal the record of the evidence and Proceedings before the said Court of Sessions and upon hearing the arguments of Mr, M, Santharam, Advocate for the Appellant (Accused) and of Mr. N. Dinakar, the Additional Public Prosecutor on behalf of the State of the Court delivered the following Judgment The accused-appellant stands convicted for an offence under Section 302 I.B.C. and sentenced to imprisonment for life.

(2.) The brief facts are; fil

(3.) Upon committed, the learned Sessions Judge, Chengalpattu framed a charge under Section 302 I.P.C. against the accused.