THIYAGARAJAN Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the judgment and order dated 28.02.2020 passed in S.C.No.75 of 2015 on the file of the I Additional District and Sessions Court, Vellore.

(2.) The appellant, who was the accused in S.C.No.75 of 2015 on the file of the I Additional District and Sessions Court, Vellore, was convicted and sentenced as under:

(3.) The facts in a nutshell leading to the filing of this case are as under: