KARAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These appeals arise out of confirmation of death sentence awarded to the appellant by the High Court of Madhya Pradesh (Indore Bench) in Capital Case No.CRRFC4 of 2018 and Crl. Appeal 4379 of 2018.

(2.) The appeals were admitted on 1/4/2019 and the execution of death sentence of the petitioner was stayed. The original record has since then been received by the Registry of this Court.

(3.) We have passed certain directions in Manoj v. State of Madhya Pradesh [Crl. Appeal Nos.248-250 of 2015] and in some other death sentence matters which directions were passed after conclusion of the arguments on the issue of conviction. However, we are of the view that the assessment as regards conduct of the accused, if made before the final submissions are advanced, will go a long way in rendering assistance.