KUMAR Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is directed against the judgment dated 14.08.2007 passed in S.T.C.No. 4 of 2001 on the file of the learned Additional District and Sessions Judge -cum - Special Court for E.C. Act Cases, Thanjavur.

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

(3.) HEARD both sides.