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Supreme Court Of India

(From : Punjab and Haryana)*

Hon'ble Judge(s): K. G. Balakrishnan, B. N. Srikrishna , JJ

(A) Criminal P.C. (2 of 1974) , S.235(2), S.309(2) Third Proviso— Scope - Imposition of death sentence - Pronouncing sentence by trial Court on same day on which conviction was passed - Not illegal - Moreso when no material on record, to show that any request was made by accused to trial Court for adjournment of hearing for hearing of case for sentencing after order of conviction was pronounced. Muniappan v. State of Tamil Nadu, AIR 1981 SC 1220 : 1981 Cri LJ 726 and Allauddin Mian v. State of Bihar, AIR 1989 SC 1456 : 1989 Cri LJ 1466 Not good law in view of Cr. P.C. Amendment Act 45 of 1978.Ramdeo Chauhan v. State of Assam, 2001 AIR SCW 2159 : 2001 Cri LJ 2902 : AIR 2001 SC 2231, Foll. (Para 14) (B) Penal Code (45 of 1860) , S.302— Death sentence - Imposition of - No rigid formula or standards can be fixed - Only a broad guideline consistent with legislative policy indicated by Legislature in S. 354(3) of Cr. P.C. alone shall be considered for invoking the extreme penalty of death sentence. (Para 19) (C) Penal Code (45 of 1860) , S.302— Death sentence - Imposition of - Appellants, accused proved to be responsible for causing death of 15 persons, besides causing gr....