ARUMUGAM SERVAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Over two centuries have passed since Thomas Jefferson wrote those memorable words, which are still ringing in history, but a large section of Indian society still regard a section of their own countrymen as inferior. This mental attitude is simply unacceptable in the modern age, and it is one of the main causes holding up the country's progress.

(2.) Leave granted.

(3.) These appeals have been filed against the common judgment and order of the Madras High Court dated 25.1.2008 in Criminal Appeal Nos. 536-37 of 2001 upholding the judgment of the Leaned 4th Additional District and Sessions Judge, Madurai.