R. MAYAKANNAN Vs. STATE

JUDGEMENT

(1.) The legality and validity of the judgment and order dated 29.06.2016 passed by the I Additional District and Sessions Judge, Madurai in S.C. No. 337 of 2015, is under assail in this criminal appeal.

(2.) The facts in brief leading to the institution of this criminal appeal are as follows:

(3.) Heard Mr. K.K. Samy, learned counsel for the appellant and Mr.M. Chandrasekaran, learned Additional Public Prosecutor appearing for the respondent/State.