A MURALI Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges the judgment of the Principal Sessions Division, Dharmapuri, made in S.C.No,65 of 2008, whereby the 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 rigorous imprisonment for one year.

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

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