MUMMIDI DURGAIAH Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-2009-11-88
SUPREME COURT OF INDIA
Decided on November 09,2009

Mummidi Durgaiah Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the learned Counsel for the parties and perused the impugned judgment and other documents.
(3.) The allegation against the appellant is that he was spreading rumours that PW-6 (Kapu Usha) was having illicit intimacy with one painter and at the time of commission of the crime, he also instigated the main accused for commission of the crime.;


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