SANAVULLAH Vs. STATE, REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenge in this appeal is to the conviction and sentence rendered by the Sessions Judge, Magalir Neethimandram, Chennai, on 24.04.2017 in S.C.No.45 of 2014 to undergo life imprisonment for the offence committed under Section 302 IPC and to pay a fine of Rs,5000/- in default to undergo further period of six months rigorous imprisonment while the accused was acquitted under Section 235(1) Cr.P.C. for the offences punishable under Sections 506(ii) and 342 iPC.

(2.) Facts in Brief:

(3.) Submission of the appellant: