ANNADHURAI Vs. THE STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 22.02.2006 made in S.C. No. 253 of 2004 on the file of the learned Additional District and Sessions Judge, Fast Track Court No. 2, Ranipet, whereby the appellant/accused is 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 against this appellant, the present appeal has been filed.