SANKAR Vs. STATE

JUDGEMENT

(1.) THIS Revision is directed against the judgment passed by the learned First Additional District -cum - Sessions Judge (PCR), Thanjavur, in Crl.A.No. 39 of 2013, dated 24.06.2014, confirming the conviction and sentence imposed on the Revision petitioner by the learned Principal Sub Judge -cum - Principal Assistant Sessions Judge, Kumbakonam, in S.C.No. 175 of 2011, dated 08.04.2013.

(2.) THE case of the prosecution, in a nutshell, is as follows:

(3.) ASSAILING the judgment of conviction and sentence, the learned counsel for the revision petitioner has raised the following grounds: