AMBROSE Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the learned II Additional Sessions Division, Pondicherry, made in S.C.No,70 of 2006, whereby the single and sole accused stood charged, tried and found guilty under Section 302 I.P.C.and awarded the life imprisonment along with a fine of Rs.1,000/-, in default to undergo six months rigorous imprisonment.

(2.) SHORT facts necessary for the disposal of the appeal can be stated thus:

(3.) THE Court heard the learned Senior Public Prosecutor on all the above contentions and paid its anxious consideration on the submissions made.