SARAVANAN Vs. STATE

JUDGEMENT

(1.) THIS appeal arises out of the Judgment, dated 28.08.2007, made in S.C.No.182 of 2006 on the file of learned Additional Sessions Judge (Fast Track Court), Ramanathapuram, whereby the appellant, who faced trial for the charges under Section 326 and 307 IPC, was found guilty under Section 307 IPC and sentenced to undergo life imprisonment. However, he was acquitted from the charge under Section 326 IPC.

(2.) CASE of prosecution, in nutshell, is as follows:-

(3.) WE have heard the learned counsel for the appellant and the learned Additional Public Prosecutor for the State.