MURUGESAN Vs. STATE

JUDGEMENT

(1.) Heard Mr. M. Rajasekhar, learned Counsel appearing for the Appellant and Mr. A. Gopinath, learned Counsel appearing for the 1st Respondent and M/s. Anu Ganesan appearing for the Respondents 2 to 4.

(2.) The instant Criminal Appeal has been filed challenging the Conviction and Sentence passed in Crl.A. No.548 of 2022, dtd. 18/5/2022 by the learned Special Judge, Special Court under TNPID Act Cases at Coimbatore. The Trial Court has convicted and sentenced the Appellant as tabulated hereunder:

(3.) Aggrieved against the Conviction and Sentence imposed on the Appellant, the present Criminal Appeal has been preferred.