DHANAPAL 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 17.06.2008, made in S.C.No.160 of 2007, on the file of the learned Sessions Judge, Tiruchirapalli Division, Tiruchirapalli.

(2.) The appellant stood convicted and sentenced to undergo imprisonment as detailed hereunder:

(3.) The brief facts of the prosecution are as follows: