RAMAGURU Vs. STATE

JUDGEMENT

(1.) The appellant has preferred this criminal appeal against the judgment passed by the learned Additional District Judge (FTC), Paramakudi, in S.C. No. 114 of 2013, dated 16.09.2017, whereby, the appellant was convicted and sentenced as follows:

(2.) The case of the prosecution:

(3.) Based on the above materials, the Court below framed charges against the appellant for offences under Sections 341, 302 and 506(ii) of IPC.