MOHAN ALIAS MOHAN REDDY Vs. STATE

JUDGEMENT

(1.) THE sole accused in Sessions Case No.117 of 2001 on the file of Additional District Judge, Fast Track Court No.V, Tiruvallur, challenges his conviction and sentence in this appeal.

(2.) THE appellant was charged, convicted and sentenced in the said case as given below:-

(3.) STAB wound over right axilla around 3 x 3 x 4 cm. In size.