LAWS(MAD)-2019-3-759

KARTHIKEYAN Vs. STATE

Decided On March 15, 2019
KARTHIKEYAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This criminal appeal is filed against the judgment dtd. 19/5/2017 in S.C.No.1/2017 on the file of the Sessions Court, Tiruchirappalli Division, Tiruchirappalli.

(2.) By Judgment dtd. 19/5/2017, the Trial Court convicted and sentenced the accused, as detailed below:-

(3.) The Trial Court framed as many as two charges, as detailed below: