IYAPPAN Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals are filed to call for the records pertaining to the judgment of the learned Sessions Judge, Fast Track Mahila Court, Kanyakumari atNagercoil in S.C.No.142 of 2008 dtd. 9/8/2016 and set aside the same.

(2.) The case of the prosecution is briefly as follows:-

(3.) Point for consideration: Whether the judgment of the learned Sessions Judge, Fast Track Mahila Court, Kanyakumari at Nagercoil dtd. 9/8/2016 passed in S.C.No.142 of 2008 is to be set aside and the accused 1 to 5 are to be acquitted?