CHOKKALINGAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 41 of 2011 on the file of the Sessions Court No. II, Kanchipuram and he stood charged, trialled and convicted and sentenced as follows, vide impugned judgment dated 30.04.2013:

(2.) The facts leading to the filing of this appeal briefly narrated are as follows:

(3.) The learned counsel appearing for the appellant/accused made the following submissions: