MURUGAN Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence passed in S.C.No. 23 of 2007, dated 31.05.2007 on the file of the learned Additional District and Sessions Judge/FTC -I, Thoothukudi.

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

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