THIRUPATHI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been preferred by the accused assailing the judgment and order of conviction and sentence dtd. 19/7/2017 passed by the Principal Sessions Judge, Madurai in S.C. No. 62 of 2014.

(2.) The facts leading to the filing of this criminal appeal are succinctly stated as under:

(3.) Heard Mr. AR.L. Sundaresan, learned Senior Counsel representing M/s. AL. Gandhimathi, learned counsel on record for the appellant Mr. M. Chandrasekaran, learned Additional Public Prosecutor appearing for the State.