RAGHUVARAN Vs. STATE

JUDGEMENT

(1.) The judgment and order of conviction and sentence dtd. 26/3/2018 made in S.C. No.240 of 2010 on the file of the II Additional District & Sessions Court, Tiruppur, is under assail in this criminal appeal by the first accused.

(2.) The prosecution story runs thus:

(3.) Heard Mr. R. Sankarasubbu, learned counsel representing Mr.J.Franklin, learned counsel on record for the appellant and Mr. M. Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the respondent State.