S.NEELAMEGAM Vs. STATE

JUDGEMENT

(1.) This criminal appeal by the accused is focussed against the judgment of conviction dtd. 28/3/2017 passed in S.C. No. 29 of 2010 on the file of the Sessions Court, Sivagangai.

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

(3.) Heard Mr. Ananthapadmanaban, learned counsel representing Mr. K.P.S. Palanivelrajan, learned counsel on record for the appellants and Mr. M. Chandrasekaran, learned Additional Public Prosecutor appearing for the respondent-State.