EMPEROR Vs. CHINIA BHIKA KOLI

JUDGEMENT

(1.) The accused in this case has been sentenced to death on what is stated to be his own plea of guilty.

(2.) It is not in accordance with the usual practice to accept a plea of guilty in a case where the natural sequence would be a sentence of death, and so we have felt it our duty in this case to scrutinize the charge with some care to see whether the accused really understood the charge to which he pleaded.

(3.) The charge as translated to us is in effect that the accused for the purpose of taking the ornaments of the deceased struck him on the head and thereby committed murder.