AYOTHI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision has been preferred challenging the judgment and order dated 19.02.2014 passed by the Court of Session, Tiruvannamalai in C.A. No. 2 of 2008 confirming the conviction and sentence dated 03.01.2008 passed by the Additional Assistant Sessions Court, Tiruvannamalai in S.C. No. 63 of 2007.

(2.) The long and short of the prosecution case is as under:

(3.) To prove the case, the prosecution examined 9 witnesses, marked 14 exhibits and 3 material objects.