FEROZKHAN Vs. STATE

JUDGEMENT

(1.) A1 in the Sessions Case in S.C.No.147 of 2007 on the file of the learned Additional Sessions Judge [Fast Track Court No.III], Chennai is the appellant.

(2.) A1 and six others were prosecuted before the said Court for offences under Sections 147, 148, 458, 333, 307 and 506(ii) r/w 149 IPC.

(3.) After trial, the trial court acquitted A2 to A7. It had also acquitted A1 from offences under Sections 147, 148, 458, 333, 307 and 506(ii) of IPC; but found him guilty for the following offences and sentenced him as under: <FRM>JUDGEMENT_310_LAWS(MAD)2_2016.html</FRM>