VENKATESAN Vs. STATE

JUDGEMENT

(1.) C. A. No. 399 of 2008 challenges a judgment of the Additional sessions Division, Fast Track Court no. III, Poonamallee, made in S. C. No. 28 of 2008 whereby the appellant shown as A-l was found guilty under Sec. 302 of IPC while a-2 though charged under Sec. 302 read with 109 of IPC, died pending trial.

(2.) THE trial Court has sought for confirmation of the death penalty awarded to the appellant.

(3.) BOTH the referred trial and the appeal at the instance of A-l in S. C. No. 28 of 2008 are taken up for consideration together.