LAWS(MAD)-2012-3-179

P ALAGUSAMY Vs. STATE REP BY THE INSPECTOR OF POLICE

Decided On March 01, 2012
P.ALAGUSAMY Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) APPELLANT Alagusamy, who is A3 in crime No.94 of 1989 of Keela Rajakularaman Police Station was tried in Sessions Case No.40 of 1998 before the learned Principal Sessions Judge, Virudhunagar Sessions Division at Srivilliputhur for offences under Sections 341 and 302 r/w 34 I.P.C. was acquitted under Section 341 I.P.C., but convicted under Section 302 I.P.C. and was sentenced to life.

(2.) LET us narrate the case of the prosecution in brief as under:

(3.) SUBSEQUENTLY, on appellant being apprehended, the learned Judicial Magistrate No.III, Srivilliputhur committed his case to the Court of Sessions. He was tried in Sessions Case No.40 of 1998 before the Principal Sessions Judge, Srivilliputhur for charges under Sections 341, 302 read with 34 I.P.C.