NAGARAJAN Vs. STATE

JUDGEMENT

(1.) ACCUSED , aggrieved by his conviction and sentence in S.C. No. 146 of 1985 on the file of the Sessions Judge, Coimbatore, has come forward with these appeals.

(2.) THE succinct facts are:

(3.) THE prosecution in its bid to prove the charge framed against the accused, examined P. Ws. 1 to 10, filed Exs.P -1 to P -22 and market M.Os. 1 to 13.