Attukkaran v. State Of Tamil Nadu

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.

Advocate List
Bench
  • HON'BLE JUSTICE P. S. KAILASAM
  • HON'BLE JUSTICE SYED M. FAZAL ALI
Eq Citations
  • 1977 CRILJ 1940
  • (1977) 4 SCC 606
  • AIR 1977 SC 2170
  • LQ/SC/1977/21
Head Note

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