KHAJA HUSSAIN Vs. INSPECTOR OF POLICE COIMBATORE
LAWS(MAD)-2005-8-218
HIGH COURT OF MADRAS
Decided on August 02,2005

KHAJA HUSSAIN Appellant
VERSUS
INSPECTOR OF POLICE Respondents





Cited Judgements :-

MUTHAIAH VS. STATE [LAWS(MAD)-2009-6-383] [REFERRED TO]


JUDGEMENT

- (1.)AGGRIEVED by the judgment of the trial Court, convicting the appellants/accused 1 to 4 for the offences under Section 302 read with 34, IPC and sentencing them to undergo life imprisonment and also to pay a fine of Rs. 1,000/- each, the appellants have filed this appeal.
(2.)ORIGINALLY, the appellants were tried for the offences of having committed murder of one Murthy and attempting to commit the murder of P. W. 2 Murugan under sections 302 and 307 read with 34, IPC respectively.
(3.)THE trial Court acquitted the appellants/accused in respect of the charge un der Section 307 read with 34, IPC and convicted them for the offence under Section 302 read with 34, IPC.


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