REGENT COMPUTRONICS PVT. LTD.

CHELLAPPAN Appellant

V/S

STATE Respondents

Referred Judgements :-

BINAY KUMAR SINGH V. STATE OF BIHAR [REFERRED TO]
KARNEL SINGH V. STATE OF M.P. [REFERRED TO]
FRANCIS ALIAS PONNAN BHAGWANTA VS. STATE OF KERALA:STATE OF MAHARASHTRA [REFERRED TO]
MARUDANAL AUGUSTI VS. STATE OF KERALA [REFERRED TO]
SEVI KOODAKKAL KARIAN ALIAS ALAGAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
RANA PARTAP VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
AMAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
APPABHAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF UTTAR PRADESH VS. KRISHNA GOPAL [REFERRED TO]
SHAMSHUL KANWAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
GENTELA VIJAYAVARDHAN RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAMASAMY VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) THE appellants/A -1 to A -6 were tried, convicted and sentenced for various offences in S.C. No. 111 of 1987, on the file of Sessions Judge, Anna District, Dindigul, for having committed the holocaust of triple murder.

(2.) SINCE the appellants 1 to 3/A -l to A -3 were sentenced to death by hanging, Reference has been made by the learned Sessions Judge, Dindigul, for the confirmation of death before this Court in R.T. No. 3 of 1988. All the appellants A -l to A -6 also have preferred an appeal in C.A. No. 241 of 1988, challenging the legality of the convictions and sentences imposed upon them. The facts in brief are as follows : -

(3.) INCISED injury right elbow 3 x 1 x 1 cm.

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CHELLAPPAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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