CHRISTU AROCKIASAMY @ RAJAKALAI Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the appellant/sole accused as against the conviction and sentence, dated 24.11.2015, made in S.C.No.65 of 2013 by the learned Sessions cum Mahila Court Judge, Pudukkottai.

(2.) The appellant was convicted and sentenced to undergo imprisonment as detailed hereunder: <FRM>JUDGEMENT_79_LAWS(MAD)12_2017_1.html</FRM> All the sentences were ordered to run concurrently .

(3.) The brief facts of the case of the prosecution is as follows: