MURUGANANDHAM Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal has been preferred under Section 374(2) Cr.P.C. against the judgment of the learned Principal Sessions Judge at Vellore made in S.C.No,81 2006, dated 29.01.2007. Challenge is made to the judgment of the Principal Sessions Judge,Vellore made in S.C.No,81 of 2006, whereby the accused/appellant tried, stood charged and found guilty under Section 302 IPC and awarded life imprisonment.

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

(3.) THE court heard the learned Additional Public Prosecutor on the above contentions and has paid its anxious consideration on the submissions made.