STATE Vs. GOVINDARAJ

JUDGEMENT

(1.) Govindaraj, the accused was convicted for the offences under Sections 302 and 307 I.P.C. for having caused the death of five persons and for attempt to commit murder on another person and sentenced to undergo life imprisonment and seven years rigorous imprisonment respectively. Not being satisfied with the life sentence, the State has preferred C.A.1134 of 1998 seeking for enhancement of the sentence and requesting this Court to impose death sentence. The accused aggrieved by the conviction and sentence for the offences under Section 302 and 307 I.P.C., has filed C.A.No.18 of 1999.

(2.) The short facts leading to the conviction of the accused are as follows.

(3.) The appeal in C.A.1134 of 1998 has been filed by the State only in regard to the sentence contending that the sentence is inadequate and the proper sentence would be death sentence in view of the fact that the murder is brutal and the accused had committed the murder of five persons.