M. SURENDRAN Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal No. 430 of 2009 is directed against the Judgment of conviction and sentence passed by the learned Special District and Sessions Judge for CBI Cases, Madurai dated 18.12.2009 in C.C.No. 10 of 2004 under Section 420 of I.P.C.

(2.) THE Criminal Appeal No. 301 of 2010 is directed against the judgment of acquittal passed by the learned Special District and Sessions Judge for CBI Cases, Madurai dated 18.12.2009 in C.C.No. 10 of 2004.

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