LAWS(MAD)-2022-3-100

NEWTON Vs. STATE

Decided On March 15, 2022
Newton Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) These criminal appeals are directed against the judgment and order of conviction and sentence dtd. 21/12/2013 passed by the III Additional District and Sessions Judge, Cuddalore at Virudhachalam in S.C.No.227 of 2011.

(2.) The prosecution story runs thus :

(3.) Heard Mr.B.Krishnamani Appukutti, learned counsel representing Mr.A.Saravanan and Mr.K.Amirthalingam, learned counsel on record for the appellant in Crl.A.485 of 2018 and Crl.A.127 of 2021, respectively and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the respondent/State.