V KANNAN Vs. STATE
LAWS(SC)-2009-8-36
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on August 24,2009

V KANNAN Appellant
VERSUS
STATE REPRESENTED Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal is directed against the judgment of the High Court of Madras dated 4.7.2008 delivered in Criminal Appeal No.664 of 2002.
(3.) The brief facts which are necessary to dispose of this appeal are recapitulated as under.;


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