D. THIAGARAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by A2, challenging the conviction and sentence imposed upon him vide judgment dtd. 31/1/2020 in S.C.No.27 of 2015 on the file of the learned II Additional District and Sessions Judge, Thiruvallur at Poonamallee.

(2.) For the sake of convenience, the parties are hereinafter referred to as per their ranking before the trial Court.

(3.) ***