HAKEEM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) A-9 Hakeem is the appellant herein. There are totally nine accused. A-1 to A-8 were acquitted and A-9 alone has been convicted for the offences under Sections 148 and 302 IPC and sentenced to undergo one year rigorous imprisonment with fine of Rs. 1,000/- and life sentence with fine of Rs. 50,000/- respectively. Challenging the same, this appeal has been filed.

(2.) THE short facts leading to the conviction are as follows:

(3.) WE have heard Mr. S. Ashok Kumar, learned Senior Counsel appearing for the appellant/a-9 and Mr. C. T. Selvam, learned Additional Public Prosecutor for the respondent-Police.