BHASKAR Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appeal has been directed against the judgment and the order of conviction dated 30.01.2009 in S.C.No.251/2008 on the file of Additional Sessions Judge, Fast Track Court-1, Ponnamallee.

(2.) In the trial Court, the appellant herein is the sole accused, after concluding the trial proceedings, he was convicted for the offence under Section 392 read with 397 IPC and sentenced to undergo 7 years of R.I. Against which, the appellant is before this Court with this appeal.

(3.) Prosecution in brief is as follows:-