Crl.A. No. 1545 of 2008 1

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1545 OF 2008

SANKAR ..... APPELLANT

VERSUS

STATE REP. BY  INSPECTOR OF POLICE, T.N. ..... RESPONDENT

O R D E R

The only argument raised by the learned counsel for  

the appellant is that the appellant could not have been  

roped in with the aid of Section 34 of the Indian Penal  

Code.  We find absolutely no merit in this plea.  The  

injuries caused by the appellant are as under:

“4.   Two  deep  cut  injuries  separated  by  a  small  bridge  of  skin  extending from the inner aspect of lower  1/3 of left thigh on circling and running  up  to  the  posterior  aspect  of  the  knee  upto  the  medial  aspect,  exposing  the  severed muscle quadriceps femoris, lateral  group of muscles and the fractured lower  and of the left femur with communication  and  running  into  the  knee  joint  and  exposing the chop fracture off upper and  of  left  tibic  and  severed  peploiteat  nerves and vessels.

Crl.A. No. 1545 of 2008 2

5. 3  deep  cut  injuries  one  parallel  to  the  other  over  the  medial  aspect of right ankle and for each about  10 X 2 X 1 cm exposing the fractured fallo  tarsal and meta tarsal bones on the medial  aspect and served muscles, tendons, nerves  and vessels.

6. A  cut  injury  over  the  left  calf region back of left 5 X 2 X 1 cm.”

The  very  gravity  of  the  injuries  caused  by  the  

appellant and the way he took up a meat cleaver and caused  

them  clearly  shows  his  common  intention  with  the  co-

accused whose special leave petition was dismissed at the  

very initial stage.

We, accordingly, find no merit in the appeal.  

Dismissed.

  ......................J    [HARJIT SINGH BEDI]

  ......................J    [GYAN SUDHA MISRA]

NEW DELHI AUGUST 02, 2011.