SANKAR Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence passed in S.C.No. 420 of 2004, dated 31.07.2007 on the file of the learned Additional District Sessions Judge -cum - Fast Track Court No. IV, Periyakulam.

(2.) THE case of prosecution in brief is as follows:

(3.) HEARD the submissions made on either side.