RANJITH Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the sole accused challenging the conviction and sentence imposed upon him vide judgment dtd. 5/7/2021 in S.C.No.31 of 2019 on the file of the learned Principal Sessions Judge, Tiruppur.

(2.) ***

(3.) Heard, Mr.S.N.Arun Kumar, learned counsel appearing for the appellant/accused, and Mr.E.Raj Thilak, learned Additional Public Prosecutor appearing for the respondent/State.