AMIRTHAM Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment, dated 15.11.2002 in S.C.No.280 of 2002 on the file of the Additional District and Sessions Court (Fast Track Court), Chennai-1, whereby the appellant-accused was convicted for the offence under Section 4(1)(i) of the Tamil Nadu Prohibition Act and sentenced to undergo one year rigorous imprisonment, also convicted for the offence under Section 4(1)(aaa) of the Tamil Nadu Prohibition Act and sentenced to undergo three years' rigorous imprisonment and also convicted for the offence under Section 4(1-A) of the Tamil Nadu Prohibition Act and sentenced to undergo two years' rigorous imprisonment. The sentences imposed on the appellant-accused were directed to run concurrently.

(2.) The case of the prosecution is as follows:

(3.) The trial Court posed questions on the appellant-accused under Section 313 Cr.P.C., and she denied the charges. During the course of trial, P.Ws.1 to 4 were examined, Exs.P-1 to P-7 were marked and M.Os.1 to 5 were produced. Considering the oral and documentary evidence, came to the conclusion that the accused is guilty of the offences and convicted and sentenced the appellant-accused as indicated above.