(1.) The accused, who stands convicted in S.C.No.112 of 1995, for the offences under Sections 499, 302, 201 and 394 r/w 397 I.P.C., for various terms of imprisonment is the appellant.
(2.) The Inspector of Police, Thiruvidaimarudur, moved the court below, by filing a final report, against the accused/appellant, for appropriate punishment under Sections 449, 302, 201 and 394 r/w 397 I.P.C., alleging that on 8.3.1995, at about 1.00 a.m., the accused/appellant committed trespass into the house of one Muthachiammal, with an intention to commit murder, due to previous enmity, that after committing the trespass, he had murdered Muthachiammal and Vinod, by strangulating both, that in order to escape from the legal punishment, causing disturbance of evidence of offence, he had hanged the two bodies, as if they had committed suicide in the house, and that during the commission of the above offence, he had committed robbery also, thereby he is liable to be punished under the above said sections.
(3.) The learned District and Sessions Judge, Thanjavur, after going through the materials placed before him, prima facie satisfied, to proceed further against the accused, after framing the charges. Thus, after framing the charges under the above said sections, when the accused was questioned, he pleaded not guilty, repudiating the allegations against him also.