KUMAR @ JAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The Criminal appeal arises out of the judgment of conviction and sentence dated 31.03.2005 made in S.C.No.193 of 2004 on the file of the Additional District and Sessions Court (Fast Track Court), Vellore, whereby the appellant/accused was convicted and sentenced as follows: <FRM>JUDGEMENT_516_LAWS(MAD)2_2015.html</FRM>

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

(3.) The Trial Court placed the incriminating evidence before the accused under Section 313(1)(b) of Cr.P.C. and the accused denied the same in toto. On the side of the defence, no oral and documentary evidence were let in. After considering the oral and documentary evidence on the side of the prosecution, the trial Court convicted and sentenced the accused as stated above. Aggrieved over the same, appellant/accused has preferred this appeal.