PRABAHARAN PETITIONER Vs. STATE

JUDGEMENT

(1.) For the sake of convenience, the parties are referred to by their names.

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

(3.) Heard Mr. V. Raghunathan, learned counsel for Prabhakaran and Mrs. P. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the respondent/State.