ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) Challenging the order of conviction and sentence passed by the Principal District and Sessions Court, Tiruvarur, on 11/2/2021 in Sessions Case No.44 of 2019, the present Criminal Appeal has been filed by the accused.

(2.) Both the accused stand convicted under Sec. 436 IPC read with Sec. 4(1) of Tamil Nadu Prevention of Property (Damage and Loss) Act, 1992 and were sentenced to undergo Rigorous Imprisonment for five years and to pay fine of Rs.5000.00 each, in default, each to undergo Simple Imprisonment for three months.

(3.) Brief facts of the case are as under:-