SATHASIVAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is arising out of conviction and sentence imposed by the learned II Additional District and Sessions Judge, Tiruchirappalli, in S.C.No.51 of 2014, dated 14.10.2014, and acquit the appellant.

(2.) The Sessions Case in S.C.No.51 of 2014 pertains to the case in Crime No.233 of 2006, on the file of the Musiri Police Station, Trichy. As against the accused, the trial Court has framed charges as detailed below:

(3.) Aggrieved over the same, this Criminal Appeal has been filed by the appellant.