Muthusamy Vs State Of Tamil Nadu & Others

Madras High Court 11 Apr 2019 Criminal Revision Case No. 581 Of 2012 (2019) 04 MAD CK 0074
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Case No. 581 Of 2012

Hon'ble Bench

G. Jayachandran, J

Advocates

R.Sankarasubbu, T. Shunmuga Rajeswaran, Jayanthi Venkatesh

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 294(b), 323
  • Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(x)
  • Code Of Criminal Procedure, 1973 - Section 372, 401(5)
  • Scheduled Castes And Scheduled Tribes Prevention Of Atrocities Rules, 1995 - Rule 7, 7(i)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2019) 04 MAD CK 0074
  • Coram: G. Jayachandran, J
  • Bench: Single Bench
  • Advocates: R.Sankarasubbu, T. Shunmuga Rajeswaran, Jayanthi Venkatesh
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 294(b), 323
  • Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(x)
  • Code Of Criminal Procedure, 1973 - Section 372, 401(5)
  • Scheduled Castes And Scheduled Tribes Prevention Of Atrocities Rules, 1995 - Rule 7, 7(i)
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