MOHAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order dated 28.05.2018 passed by the Sessions Court (Fast Track Mahila Court), Krishnagiri, in S.C. No.42 of 2015.

(2.) The facts in a nutshell giving rise to the filing of this criminal appeal run thus:

(3.) Heard Mr. Azhagarsami, learned counsel representing Mr.T.Padmanabhan, learned counsel on record for the appellant and Mrs.P. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the respondent police.