SUNDARRAJAN Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the appellant/sole accused as against the conviction and sentence, dated 25.06.2014, made in S.C.No. 137 of 2014 by the learned II-Additional District and Sessions Judge, Tiruchirapalli.

(2.) The appellant stood convicted and sentenced to undergo imprisonment as detailed hereunder: <FRM>JUDGEMENT_106_LAWS(MAD)12_2017_1.html</FRM>

(3.) The case of the prosecution is consciously narrated below: