RAJENDRAN Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is arising out of the judgment of conviction and sentence, dated 20.06.2006 made in S.C.No. 449 of 2005 on the file of the Additional District and Sessions Judge, F.T.C.No. III, Madurai, whereby the accused were convicted and sentenced as follows:

(2.) THE case of the prosecution is as follows:

(3.) ON considering the oral and documentary evidence, the learned Sessions Judged convicted the accused and sentenced him as stated above.