SELVARAJ Vs. INSPECTOR OF POLICE, KAVARAPETTAI POLICE STATION

JUDGEMENT

(1.) THIS Criminal appeal arises out of the Judgment of conviction and sentence dated 28.10.2004 in S.C. No.97 of 2002, on the file of the Assistant Sessions Court, Ponneri, Thiruvallore District, 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: