SAKTHIKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the Appellant/accused against the conviction and sentence imposed by the learned Additional District and Sessions Judge, Tirupathur by Judgment dated 15.12.2011 in S.C. No. 52 of 2011.

(2.) The charges under which the Appellant/accused was convicted and sentenced are as follows:

(3.) The case of the prosecution as could be seen from the materials on record are as follows: