MUSTAFA Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and sentence passed by the learned Principal Sessions Judge, Coimbatore in S. C. No. 60/2008 dated 25. 08. 2008.

(2.) THE case of the prosecution in brief would be as follows:-

(3.) THE case of the prosecution as spoken by the evidence produced on the side of the prosecution would be as follows: