SANKAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the Judgment of the learned Principal Sessions Judge, Tiruvallur, made in SC.No.38/2008 whereby the accused stood charged, tried and found guilty for the offence u/s.302 IPC and was awarded with life imprisonment and to pay a fine of Rs.1,000/- in default to undergo one year rigorous imprisonment for the offence u/s.302 IPC.

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