Supreme Court - Daily Orders
Dashwanth vs The State Of Tamil Nadu on 8 April, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
SLP(Crl.) D.8151/19
1
ITEM NO.40 COURT NO.1 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.8151/2019
(Arising out of impugned final judgment and order dated 10-07-2018
in CRLA No.234/2018 10-07-2018 in RT No.1/2018 passed by the High
Court of Judicature at Madras)
DASHWANTH Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(With appln.(s) for c/delay in filing SLP, exemption from filing
c/c of the impugned judgment, exemption from filing O.T. and
interim relief)
Date : 08-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Abhimanue Shrestha, AOR
Ms. Ninni Thomas, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Signature Not Verified Having considered the matter, we are of the view Digitally signed bythat no fault can be found with the conviction of the CHETAN KUMAR Date: 2019.04.08 17:37:02 IST Reason: accused-petitioner under Section 302 and provisions of the Indian Penal Code and provisions of the Protection of Children from Sexual Offences Act, 2012.
SLP(Crl.) D.8151/19 2Issue notice confined to the question of sentence.
In the meantime, the sentence of death penalty awarded shall not be executed.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master