PERIYASAMY Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal has been filed against the judgment of conviction and sentence dtd. 30/7/2019 passed by the Special Judge/Principal District and Sessions Judge, Salem in S.C.No.306 of 2015.

(2.) By the judgment of the Trial Court, the appellant stands convicted and sentenced as under:-

(3.) Brief facts of the case evinced from the complaint and the version of the prosecution witnesses are as under:-