KADAMANIAN ALIAS MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence passed by the Additional District Sessions Court/Fast Track Court No. 1., Erode in S.C. No. 215 of 2008 dated 5.8.2009.

(2.) The gist of the prosecution case would be briefly stated as follows:

(3.) The case of the prosecution as spoken by the witnesses in brief would be as follows: