DEEPU Vs. STATE

JUDGEMENT

(1.) The learned Sessions Judge, Magalir Neethimandram, (Fast Track Mahila Court), Udhagamandalam at Nilgiris by judgment dated 16.12.2014 in S.C.No.52 of 2012 has convicted the accused under Section 302, I.P.C. (on three counts) and imposed death penalty on him and she has also convicted him under Section 309, I.P.C. and has not imposed any sentence separately for the said offence. The learned Sessions Judge, has submitted the proceedings to this Court under Section 366(1), Cr.P.C. for confirmation of the death sentence.

(2.) The accused has come up with Criminal Appeal No.70 of 2016, challenging the conviction and sentence and that is how the Referred Trial No.3 of 2016 and the criminal appeal are before us for disposal.

(3.) The case of the prosecution in brief is as follows: