SELVAPANDI Vs. INSPECTOR OF POLICE AMATHUR POLICE STATION

JUDGEMENT

(1.) 1. The petitioner apprehends arrest for the alleged offences punishable under Sections 147, 148, 341, 323, 307 and 302 I.P.C., in Crime No. 123 of 2006 on the file of the respondent police.

(2.) THE facts of the case would be that the petitioner along with 9 other accused attacked the deceased indiscriminately with Aruval on 6.6.2006 at about 5.00 hours, due to some previous enmity resulting in the death of the deceased

(3.) THE learned Govt. Advocate (Crl. side) would submit that according to the charge sheet the age of the petitioner is 19 years. But, he is not in a position to inform the Court as to how the charge sheet has been made and mentioned the age of the petitioner as 19 years.