N. RAMKUMAR Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) This appeal is at the instance of a ConvictAccused and is directed against the judgement and br6oyora rder passed by the Madurai bench of Madras High Court dtd. 28/10/2015 in Criminal Appeal (MD) No.334 of 2013 whereunder the High Court dismissed the appeal filed by the appellant herein thereby affirming the judgement and order of conviction and sentence passed by the First Additional District Judge (NCR) Tiruchirappalli in Case No.226 of 2010.

(3.) The facts in brief, shorn of unnecessary details leading to the filing of this appeal are as under: