PANNIRSELVAM ALIAS PANNIR Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges the judgment of the Principal Sessions Division, Cuddalore made in S.C.No.154 of 2007 whereby the sole accused/appellant stood charged, tried and found guilty under section 302 IPC and awarded life imprisonment along with a fine of Rs.5000/-, in default, to undergo four years rigorous imprisonment. sentence.

(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 paid its anxious consideration on the submissions made.