NATARAJAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal has been filed by the appellant / sole accused as against the conviction and sentence, dated 25.02.2016, made in S.C.No.125 of 2014 by the learned Principal Sessions Judge, Tirunelveli District.

(2.) The appellant stood convicted and sentenced to undergo imprisonment as detailed hereunder: <FRM>JUDGEMENT_281_LAWS(MAD)12_2017_1.html</FRM>

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