State by Inspector of
Police Vs. Sriramulu & Ors. [2009] INSC 307 (12 February 2009)
Judgment
IN THE SUPREME COURT
OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 301 of 2003 State
by Inspector of Police ...Appellant Versus Sriramulu & Ors. ...Respondents
Dr. ARIJIT PASAYAT,
J.
1.
This
appeal is by the State of Tamil Nadu questioning the judgment of a Division
Bench of the Madras High Court directing acquittal of the accused persons. By a
separate judgment in Criminal appeal No. 300 of 2003 the appeal filed by the
informant has been disposed of. We dispose of the present appeal i.e. Criminal
Appeal No. 301 of 2003, directing that the decision rendered today in Criminal
Appeal No. 300 of 2003 shall be given to this case also.
2.
The
appeal is accordingly disposed of.
.........................................J.
(Dr. ARIJIT PASAYAT)
..........................................J.
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