MANIKANDAN Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction passed against the first accused A1 by the learned Additional District and Sessions Judge, Fast Track Court No V, Coimbatore at Tiruppur in S.C.No.145/2008 convicting the appellant/A1 u/s. 120 (B), 302 ,394 r/w. 397 I.P.C along with the second accused A2.

(2.) THE facts of the case which are necessary for the purpose of disposal of the appeal be as follows:

(3.) CHALLENGING the said judgment of conviction the present appeal has been preferred by the first accused (A1) alone.