SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dtd. 18/7/2018 passed by the learned II Additional District and Sessions Judge, Chidambaram, Cuddalore District, in S.C.No.163 of 2012.

(2.) The prosecution story runs thus:

(3.) Heard Mr.V.Krishnamoorthy, learned counsel for the appellant and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor, appearing for the respondent State.