KUMAR Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The present appeal has been filed to set aside the judgment of conviction dated 31.07.2012 passed in S.C.No.71 of 2010 by the learned Sessions Judge, District Sessions Court No.II, Kancheepuram.

(2.) The appellant is the sole accused in S.C.No.71 of 2010 on the file of the Sessions Judge, District and Sessions Court No.II, Kancheepuram.

(3.) The case of the prosecution in brief is as follows: