INSPECTOR OF POLICE Vs. M.DHAMODARAN

JUDGEMENT

(1.) Referred trial (R.T.) No.2 of 2020 is a reference made by the Sessions Court (Mahila Court), Chengalpattu (for brevity the trial Court ) under Section 366 Cr.P.C., for confirmation of the death sentence awarded to the appellant in S.C.No.92 of 2018 vide judgment and order dated 11.03.2020. Crl.A.No.40 of 2021 is an appeal under Section 374(2) Cr.P.C. filed by the accused challenging his conviction and sentence in the aforesaid Sessions Case.

(2.) This is a sordid case of a parricide, in which, four persons of a family have lost their lives.

(3.) Heard Mr.V.Parthiban, learned counsel for the appellant and Mr.Hasan Mohamed Jinnah, learned State Public Prosecutor appearing for the respondent State.