MUNIYAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence passed in Sessions Case No.62 of 2018 by the Additional Sessions Judge, Additional District and Sessions Court (FTC), Vellore, are being challenged in the present Criminal Appeal.

(2.) Since the counsel appearing for the appellant has not appeared, we appointed Mr. B.M.Subash and Mr.S.Bharanidharan, learned counsel, as amicus curiae to argue the appeal. After giving some time to read the file, they argued.

(3.) The case of the prosecution, in brief, is as follows: -