VASU PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the petition is that this court should issue:

(2.) The petitioner was sentenced to death by the Sessions Judge, Quilon, on 28.9.1955. He preferred an appeal to the High Court - Criminal Appeal No. 139 of 1955 - and the High Court set aside the conviction and sentence and ordered a trial denovo by a judgment dated 2.12.1955. The Additional Judge, Quilon, conducted the fresh trial and sentenced the petitioner to death on 21.2.1956. From the said judgment the petitioner preferred an appeal to the High Court - Criminal Appeal No. 34 of 1956 - and the High Court dismissed the appeal and confirmed the sentence of death.

(3.) A petition for a certificate to appeal to the Supreme Court was then filed before the High Court. That petition was dismissed. A petition before the Supreme Court for special leave to appeal also proved unsuccessful.