K SANKAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Principal Sessions Division, Chennai, in S.C.No,426 of 2003 whereby the sole accused/appellant stood charged under Sec.302 of IPC, tried, found guilty as per the charge of murder and awarded life imprisonment along with a fine of Rs.2000/- and default sentence.

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

(3.) THE learned Counsel would further add that the arrest, confession and recovery of M.O.1 knife, from the accused were nothing but cooked up affairs that the documents were actually created in order to strengthen the prosecution case, but in vain and that under the circumstances, he is entitled for acquittal since the lower Court has taken an erroneous view.