RAJESH Vs. STATE

JUDGEMENT

(1.) This Referred Trial case has arisen from the judgment of the Principal Sessions Division, Thanjavur made in S.C. No. 44 of 2007, whereby the sole accused therein stood charged under Sections 302 (3 counts), 506(ii), 427 and 324 IPC, tried and found guilty as per the charges and awarded capital punishment of death sentence for 3 counts under Section 302 IPC (3 counts), 2 years S.I. under Section 506(ii) IPC, 2 years S.I. under Section 427 IPC and 2 years S.I. under Section 324 IPC.

(2.) The said judgment is also challenged by the accused therein in C.A. No. 155 of 2008. Both the Referred Trial, seeking confirmation of the sentence made by the Sessions Court and also the Criminal Appeal filed at the instance of the appellant/accused are taken up together for consideration this day.

(3.) Necessary facts for the disposal of this matter can be stated thus: