RAVI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant to set aside the conviction and sentence imposed on him vide judgment and order dated 26.07.2012 passed in S.C.No.40 of 2012 on the file of the Principal District and Sessions Court, Ariyalur District.

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

(3.) Heard Mr.K.Gandhi Kumar, learned counsel for the appellant and Mrs.P.Kritika Kamal, learned Government Advocate (Crl.Side) appearing on behalf of the respondent police.