CHINNASWAMI ALIAS KOMUTTI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The appellant Chinnaswami is the-accused in S.C. No. 4l of l987, on the file of Sessions Judge. Dharmapuri District at Krishnagirl. He was tried and convicted for the Offence under Section 302 I.P.C. (two counts) for having committed the murders of his wife Savithri(D-l) and one Gown (D-2). his sister-in-law on 7-l2-l986 at 9.00 A.M.

(2.) The facts in brief are as follows: -

(3.) On committal the trial Court framed charges against the appellant for the offences under Section 302 I.P.C., (two counts). The appellant pleaded not guilty and wanted to face the trial.