Supreme Court of India
Attukkaran vs State Of Tamil Nadu on 17 January, 1977
Equivalent citations: AIR1977SC2170, 1977CRILJ1940, (1977)4SCC606C, AIR 1977 SUPREME COURT 2170, 1977 SCC(CRI) 622 (3) 1977 4 SCC 606 (1), 1977 4 SCC 606 (1)
Author: S. Murtaza Fazal Ali
Bench: P.S. Kailasam, S. Murtaza Fazal Ali
JUDGMENT S. Murtaza Fazal Ali, J.
1. This appeal by special leave is confined only to the question of sentence. Having regard to the facts and circumstances under which the murder was committed by the appellant, we are satisfied that this was not a case which called for, the extreme penalty of death. We, therefore, allow this appeal and commute the sentence of death to that of imprisonment for life.