SANKAR Vs. STATE

JUDGEMENT

(1.) The only argument raised by the learned counsel for the appellant is that the appellant could not have been roped in with the aid of Section 34 of the Indian Penal Code. We find absolutely no merit in this plea. The injuries caused by the appellant are as under:

(2.) The very gravity of the injuries caused by the appellant and the way he took up a meat cleaver and caused them clearly shows his common intention with the co- accused whose special leave petition was dismissed at the very initial stage.

(3.) We, accordingly, find no merit in the appeal. Dismissed.