CHINNAPAIYAN Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed seeking to suspend the sentence imposed on the petitioners/A1 and A2 by judgment and order dtd. 30/1/2024 passed in S.C.No.174 of 2016 on the file of the learned Additional Sessions Judge, Krishnagiri, and to enlarge the petitioners on bail pending disposal of the appeal.

(2.) The petitioners, who are arrayed as A1 and A2 in the above Sessions Case, was convicted and sentenced as follows: <FRM>JUDGEMENT_60_LAWS(MAD)3_2024_1.html</FRM>

(3.) Challenging the above conviction and sentence, the petitioners have filed the above Criminal Appeal and they seek suspension of sentence and bail in the present petition.