- (1.) By order dated 7th September, 2012, limited notice was issued in this case confined to the question of sentence only.
(2.) The appellant who has been convicted for the offence under Section 302 IPC was awarded the death penalty by the learned trial Court. The Reference made by the learned trial Court to the High Court has been confirmed and the appeal filed by the accused appellant against the said conviction and sentence has been dismissed.
(3.) We have heard the learned counsels for the parties. In view of the limited notice that has been issued by order dated 7th September, 2012, we have confined the present consideration to the question of sentence which alone is being dealt with by the present order.;