SELVARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed to set aside the judgment, dtd. 13/1/2022 in Crl.A.No.14 of 2020 passed by the learned II Additional District Sessions Judge, Chidambaram (Lower Appellate Court) confirming the judgment of conviction, dtd. 5/11/2020 in S.C.No.145 of 2013 passed by the learned Assistant Sessions Judge, Chidambaram (Trial Court).

(2.) The conviction and sentence of the Trial Court are as follows:

(3.) Gist of the case is as follows: