CHITRARASAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 30.08.2006 made in S.C. No.315 of 2006 on the file of the learned District and Sessions Judge, Cuddalore, whereby the first accused/the appellant herein was convicted and sentenced as follows:

(2.) THE case of the prosecution based on the prosecution witnesses is as follows:

(3.) CHALLENGING the conviction and sentence passed by the trial Court under Sections 341, 363, 376, 506(ii) IPC and 3(1)(xii) of SC/ST Act the present appeal has been preferred by the first accused/the appellant herein.