KAYAMBU Vs. STATE

JUDGEMENT

(1.) Seeking to suspend the sentence imposed on the petitioner by the learned Sessions Judge, Magalir Fast Track Court, Sivagangai , vide Judgment dtd. 28/8/2025 in S.C.No.40 of 2011, the present Criminal Miscellaneous Petition has been filed.

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

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