AZHAGUNATHAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 25.07.2007, made in S.C. No.37 of 2006 on the file of the learned Assistant Sessions Judge, Panruti, whereby the 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, the learned counsel appearing for the appellant/accused raised the following points, namely: