RAMAYEE Vs. STATE

JUDGEMENT

(1.) THIS is a reference by the learned Sessions Judge, Tirucliirappalli, in' S. C. No, 36 of 1959 on his file. He has found the first accused before him (Ritmayee) guilty of murder Under Section 302 of the IPC and sentenced her to death The second accused, her lover was acquitted, and there is no appeal from this acquittal by the State before us.

(2.) THE facts are clear and within a brief com-i pass. The case depends for its proof, as far as Al is concerned, upon certain circumstantial pieces of testimony which we shall refer to in detail later and upon two extra-judicial confessions said to have been made by Al upon the very morning of the occurrence to two witnesses, namely, P. W. 1 arid P. W. 8. (After stating the facts His Lordship proceeds ).

(3.) BEYOND a bare denial of the facts of evidence, the first accused has not attempted any other defence. She merely stated that the witnesses were deposing falsely, owing to several very minor disputes; that she did not see P. W. 1 and P. W. 8; and that she made no extrajudicial confession to them.