YOGARAJ Vs. STATE

JUDGEMENT

(1.) Seeking to suspend the sentence imposed on the petitioner by the I Additional District and Sessions Court, Thoothukudi, vide Judgment dtd. 8/9/2025 in S.C.No.50 of 2019, he has filed this Criminal Miscellaneous Petition.

(2.) The petitioner stands convicted and sentenced as under:

(3.) Heard the learned counsel on either side and perused the materials available on record.