AMIRTHALINGAM PILLAI Vs. STATE

JUDGEMENT

(1.) THIS is an application for leave to appeal to His Majesty in Conncil against the judgment of this Court in B. T. No. 2 of 1943, dated 1st March 1948, confirming the conviction and sentence of the petitioner in sessions case No. 64 of 1947 in the Court of Session, West Tanjore Division, The petitioner was convicted of murder and sentenced to death.

(2.) WHEN the application was first filed it was stated to be under Clause 15, Letters Patent. It was then pointed oat by the High Court office that 01. 15, Letters Patent would not apply to criminal cases. The learned advocate for the petitioner then quoted two other provisions of law, Section 223, Government of India Act, 1935, and Rule 2, Judicial Committee Rules, 1935.

(3.) THE High Court office again pointed out that the application cannot be maintained under those provisions either. The learned advocate then asked that the matter may be posted before Court for orders.