ARUCHAMY Vs. THE STATE

JUDGEMENT

(1.) THE criminal appeal arises out of the judgment of conviction and sentence, dated 29.09.2006 made in S.C. No.179 of 2006 on the file of the learned Additional Sessions Judge, Fast Tract Court No. 4, Coimbatore at Thiruppur, whereby the appellant/accused convicted for the offence under Section 489 -C IPC and sentenced to undergo three years rigorous imprisonment. Against which, the present appeal has been filed.

(2.) THE case of the prosecution is as follows:

(3.) CHALLENGING the conviction and sentence passed by the trial Court under Section 489 IPC, the present appeal has been preferred by the accused/the appellant herein.