SENTHIL Vs. STATE

JUDGEMENT

(1.) Though what has been listed today is only the petition for suspension of sentence and bail, since the point for consideration before us is short, with consent, the criminal appeal itself is taken up for hearing.

(2.) This appeal is directed against the judgment and order of conviction and sentence dtd. 30/10/2012 passed by the Principal District and Sessions Judge, Coimbatore, in S.C.No.39 of 2012. 2. The prosecution story runs as under :