RAMAKRISHNAN Vs. STATE

JUDGEMENT

(1.) CRIMINAL Appeal is arising out of the judgment of conviction and sentence dated 26.10.2004 passed in S.C. No. 175 of 2002 by the Additional Sessions Judge, F.T.C. No.I, Tirunelveli, whereby the accused/appellants were convicted and sentenced as follows:

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

(3.) ON considering the oral and documentary evidence, the learned Sessions Judged convicted the accused and sentenced him as stated above, against which A1 and A2/the appellants herein filed the present appeal.