- (1.)These criminal appeals have been filed by the Appellant/accused against the final common judgment and order dated 02.08.2011 in Trial Case No. 4 of 2010 and Criminal Appeal No. 161 of 2011 passed by the High Court of Madras.
(2.)A sentence of death having been imposed upon the Appellant, learned Sessions Judge, Nagapattinam, referred the matter for confirmation to the High Court Under Section 366 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code of Criminal Procedure'). The Appellant preferred an appeal against conviction and sentences imposed upon him by the learned Sessions Judge, Nagapattinam. The High Court having dismissed the appeals the Appellant stands convicted and sentenced to death, for house-trespass Under Section 449; for wrongful confinement Under Section 342; for rape Under Section 376(1); for murder Under Section 302; for attempt to murder Under Section 307; for causing hurt during robbery Under Section 394 and for robbery or dacoity with attempt to cause death Under Section 397 of the Indian Penal Code [hereinafter referred to as "Indian Penal Code"].
(3.)The Appellant has been charged and convicted for committing the rape of the prosecutrix and slitting her throat and decamping with jewellery; further for the murder of her brother, Manikandan, who saw him committing the rape and for slitting the throat of P.W.-2 Sangeetha, who saw him kill the boy.