REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.  301  of  2003

State by Inspector of Police …Appellant

Versus

Sriramulu & Ors. …Respondents

J U D G M E N T

Dr. ARIJIT PASAYAT, J.

1. This appeal is by the State of Tamil Nadu questioning the judgment of a Division Bench

of the Madras High Court directing acquittal of the accused persons. By a separate judgment in

Criminal appeal No. 300 of 2003 the appeal filed by the informant has been disposed of. We

dispose of the present appeal i.e. Criminal Appeal No. 301 of 2003, directing that the decision

rendered today in Criminal Appeal No. 300 of 2003 shall be given to this case also.

2. The appeal is accordingly disposed of.

        ………………….……………….J.       (Dr. ARIJIT PASAYAT)

     ……………..…………………….J.      (Dr. MUKUNDAKAM SHARMA)

New Delhi,

February 12, 2009