JAYARAMAN Vs. STATE

JUDGEMENT

(1.) THE appellant/sole accused was directed to face the offences under Sections 449, 392 and 302 IPC, upon the final report filed by the respondent/police, before the learned Principal Sessions Judge, Cuddalore, in Sessions Case No.208 of 2002, on the ground that the accused had committed house trespass in order to commit offences punishable with death that pursuant to the same, with an intention to commit murder, causing stab injuries to one Pavunammal, the inmate, the accused committed her murder that in continuation of the same, he had also removed the gold ornaments from the body of the deceased and in this view, he should be dealt with accordingly, for the above said offences.

(2.) THE learned Principal Sessions Judge, by going through the materials, placed before him, satisfied to frame charges against the accused, in order to proceed further and taking such a decision, framed charges under Sections 449, 302 and 404 IPC, for which the accused refused to plead guilty, whereas questioned the case of the prosecution, challenging them to prove the same.

(3.) HEARD Mr. M.Ammavasai, learned counsel for the appellant and Mr.N.R.Elango, the learned Additional Public Prosecutor for the respondent/State.