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iDraf
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Reasoning
Attukkaran
v.
State Of Tamil Nadu
(Supreme Court Of India)
Criminal Appeal No. 158 Of 1975 | 17-01-1977
FAZAL ALI, J.
1. This appeal by special leave is confined only to the question of sentence. Having regard to the facts and circumstances under which the murder was committed by the appellant, we are satisfied that this was not a case which called for the extreme penalty of death. We, therefore, allow this appeal and commute the sentence of death to that of imprisonment for life.
2. Appeal allowed.
1. This appeal by special leave is confined only to the question of sentence. Having regard to the facts and circumstances under which the murder was committed by the appellant, we are satisfied that this was not a case which called for the extreme penalty of death. We, therefore, allow this appeal and commute the sentence of death to that of imprisonment for life.
2. Appeal allowed.
Advocates List
K. Rajendra Chaudhary, A. V. Rangam, Miss A. Subhashini, Advocates.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE P. S. KAILASAM
HON'BLE JUSTICE SYED M. FAZAL ALI
Eq Citation
1977 CRILJ 1940
(1977) 4 SCC 606
AIR 1977 SC 2170
LQ/SC/1977/21
HeadNote
Penal Code, 1860 — Ss. 302/34 — Murder — Sentence — Commutation of — Having regard to facts and circumstances under which murder was committed, held, not a case which called for extreme penalty of death — Sentence of death commuted to that of imprisonment for life
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