SOLOMON RAJESH Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed seeking to set aside the judgment dtd. 14/2/2011, passed in S.C.No.99 of 2009, on the file of the Additional District Court (FTC.No.3), Tiruvallur.

(2.) The brief facts leading to the filing of this criminal appeal are as under.

(3.) Heard Mr.T.Muruganantham, learned counsel for the appellants/accused and Mr.G.Ramar, learned Government Advocate (Crl. Side) for the respondent/State.