ANISH Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the judgment of conviction and sentence passed by the learned Principal District and Sessions Judge, Kanyakumari District, Nagercoil in S.C.No.172 of 2017, dated 05.07.2018.

(2.) The Appellant is arrayed as first accused in S.C.No.172 of 2017 on the file of the Principal District and Sessions Judge, Kanyakumari District, Nagercoil, dated 05.07.2018. He has been convicted for the offence u/s. 302 IPC and sentenced as follows: <FRM>JUDGEMENT_54_LAWS(MAD)3_2021_1.html</FRM>

(3.) Assailing the conviction and sentence, he has come up with this appeal.