TAMILARASAN Vs. STATE

JUDGEMENT

(1.) THE appeal has been preferred against the Judgment in S.C.No.164/2002 on the file of the Principal Sessions Court, Tiruvannamalai.

(2.) THE short facts of the prosecution case relevant for the purpose of deciding this appeal are as follows:

(3.) WE have heard Mr. John Sathyan, learned counsel appearing for the appellant and Mr.V.R.Balasubramanian, learned Government Advocate appearing for the respondent. WE have carefully considered their submissions.