ANBUMANI Vs. THE STATE

JUDGEMENT

(1.) THIS Criminal appeal arises out of the Judgment of conviction and sentence dated 01.03.2007 in S.C. No. 121 of 2002 on the file of the Additional Sessions Court (Fast Track Court), Dharmapuri, 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: