PALANI Vs. STATE

JUDGEMENT

(1.) THE Criminal appeal is filed under Section 374 Cr.P.C. against the Judgment dated 14.10.1998 rendered in S.C.No.55 of 1998 by the learned III Additional Sessions Judge, Tirunelveli Division, at Tirunelveli.

(2.) THE gist of the prosecution case is briefly as follows:-

(3.) CHALLENGING the said judgment, the accused has filed the present appeal.