BASHEER AHMED Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellants to set aside the judgment of conviction and sentence passed by the learned Principal District and Sessions Judge, Namakkal, dtd. 19/8/2019 in S.C.No.113 of 2010.

(2.) The appellants 1 and 2 are arrayed as accused Nos.1 and 2 in the above referred case. They stood charged for the offence punishable under Ss. 434 of IPC and 3 (ii) of the TNPPDL Act.

(3.) By the Judgment dtd. 19/8/2019, the learned Principal Sessions Judge, Namakkal, convicted the appellants herein under Ss. 434 of IPC and 3 (ii) of the TNPPDL Act and sentenced them as follows:- <FRM>JUDGEMENT_94_LAWS(MAD)3_2022_1.html</FRM>