LAWS(MAD)-2013-10-39

KATTURAJA Vs. STATE

Decided On October 29, 2013
Katturaja Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS is a case in connection with the brutal killing of four persons, in a gruesome manner. Having passed sentence of death by judgment dated 26.12.2012 in S.C.No.59/2007, the learned II -Additional Sessions Judge, Tirunelveli, has submitted the proceedings to this Court, under Section 366 of the Code of Criminal Procedure. The details of sentences imposed are as follows:

(2.) EARLIER , in the month of January, 2013, we heard both the matters, jointly, during which we found that the investigation in this case was far from satisfactory, inasmuch as legally acceptable evidences were not adequately collected during the investigation and so, by order dated 31.01.2013, we directed further investigation to be done in the case and as suggested by the learned Public Prosecutor, we entrusted the task of further investigation to one Mr.P.Mahendran, Additional Superintendent of Police (Crimes) Tirunelveli District. [Vide 2013 -1 L.W. (Crl.) 134].

(3.) THE facts of the case, in brief, are as follows: