AROKIYARAJ Vs. THE STATE

JUDGEMENT

(1.) This Criminal Appeal has been preferred seeking to set aside the judgment dated 04.10.2013 passed by the Additional Sessions Judge, Karaikal in S.C. No. 35 of 2013.

(2.) The case of the prosecution in a nutshell is as under:

(3.) Heard Mrs. Greetha Senthil Kumar and Mr. M.R. Thangavel, learned Additional Public Prosecutor (Pondicherry) appearing for the respondent-State.