R. ELUMALAI Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the judgment and order dated 27.02.2012 passed in S.C.No.257 of 2008 on the file of the Sessions Court (Mahalir Neethimandram), Chennai.

(2.) The facts in brief leading to the filing of this case are as under:

(3.) Heard Mr.M.Krishnamurthy, learned counsel for the appellant and Mrs.P.Kritika Kamal, learned Government Advocate (Crl.Side) for the respondent/State.