M S MANI Vs. STATE

JUDGEMENT

(1.) Referred Trial No. 17 of 1987 is a reference made by the learned Sessions Judge, Anna District at Dindigul for confirmation of the death sentence passed against the accused under S.302, I.P.C. (two counts) by him in Sessions Case No. 29 of 1987 on his file. The accused also preferred Criminal Appeal No. 785 of 1987 challenging the legality of his conviction and sentence.

(2.) The brief facts are :-

(3.) Upon committal, the learned Sessions Judge framed a charge under S.302, I.P.C. (two counts) against the accused. The accused, when questioned as respects the charges framed against him, denied the same and claimed to be tried.