VEERABAGU THEVAR Vs. THE STATE

JUDGEMENT

(1.) The sole accused in S.C.No.193 of 2005 on the file of the Court of Additional District and Sessions Judge / Fast Track Court No.2, Thoothukudi, vide judgment dated 13.07.2006, stood charged and convicted as follows:

(2.) The Trial Court ordered the sentence of imprisonment to run concurrently and also ordered set off under Section 428 Cr.P.C.

(3.) The accused, aggrieved by the conviction and sentence imposed by the Trial Court vide the impugned judgment, has filed this appeal.