PUBLIC PROSECUTOR Vs. KANDASWAMI MUDALI

JUDGEMENT

(1.) This is an application by the learned Public Prosecutor for the correction of an incorrect procedure adopted by the learned Sessions Judge of Salem in S. C. No. 138 of 1950.

(2.) The accused Kandaswami Mudali who was tried for an offence under Section 302, Penal Code was found guilty but insane at the time of the commission of the act.

(3.) The learned Sessions Judge acquitted him under Section 84, Penal Code and made the following order: