Supreme Court - Daily Orders
Muthuramalingam vs State Rep.By Insp.Of Police on 8 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.102(PH) COURT NO.8 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 231-233/2009
MUTHURAMALINGAM & ORS. Appellant(s)
VERSUS
STATE REP.BY INSP.OF POLICE Respondent(s)
WITH
Crl.A. No. 225/2009
(With Office Report)
Crl.A. No. 226-227/2009
(With Office Report)
Crl.A. No. 895/2009
(With Office Report)
Crl.A. No. 429/2015
(With Office Report)
Date : 08/09/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Mr. K. K. Mani,Adv.
Ms. T. Archana, Adv.
Mr. A.T.M. Ranga Ramanujam, Sr. Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. E.V.S. Venugopal, Adv.
Ms. Anu Gupta,Adv.
Mr. G. Sivabalamurugan, Adv.
Mr. M. Theepa, Adv.
Ms. Vandana, Adv.
Mr. L. K. Pandey,Adv.
Mr. Vinodh Kanna B.,Adv.
Signature Not Verified
Mr. S. Prabhu Rama Subramanian, Adv.
For Respondent(s)
Digitally signed by
VISHAL ANAND
Date: 2016.09.08
17:10:42 IST
Reason: Mr. M. Yogesh Kanna,Adv.
Ms. Nithya, Adv.
-2-
UPON hearing the counsel the Court made the following
O R D E R
Mr. M. Yogesh Kanna, learned counsel appearing for the respondent – State represented by the Inspector of Police resumed his arguments at 3.30 p.m. and concluded at 4.00 p.m. During the course of hearing, the learned counsel has given a copy of Judgment of the Bombay High Court (2010) Crl. L.J. 3579 in the Court today which is taken on record.
We have also heard Mr. G. Sivabalamurugan, learned counsel appearing for the appellants – Accused Nos. 12 and 14 in Criminal Appeal Nos.226-227 of 2009 and Mr. A.T.M. Ranga Ramanujam, learned Senior counsel appearing for Accused No.17 in Criminal Appeal No. 225 of 2009.
Hearing is concluded.
The Judgment is reserved.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Book/case cited:-
1. The Code of Criminal Procedure, 1973 - Section 31(2)
2. (2015) 2 SCC 501 Para 11