ILAIYARAJA Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Sessions Division, Tiruvarur made in S.C.No,50 of 2008 where by the appellant shown as the second accused along with the first accused stood charged, tried and found guilty of Section 302 r/w 34 I.P.C. and awarded life imprisonment along with a fine of Rs.50,000/-, in default to undergo 5 years rigorous imprisonment.

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

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