KARNAN Vs. THE STATE

JUDGEMENT

(1.) THIS Criminal appeal arises out of the Judgment of conviction and sentence dated 09.04.2007 made in S.C. No. 4 of 2007 on the file of the Principal District and Sessions Court, Erode, whereby the appellant/accused was convicted and sentenced as follows:

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

(3.) CHALLENGING the conviction and sentence passed by the trial Court, the learned counsel for the appellant/accused raised the following points: