R. SURESH Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment and order dtd. 29/11/2018 passed in S.C.No.364 of 2015 on the file of the Sessions Court, Manila Court, (Mahalir Neethimandram), Chennai and to set aside the same.

(2.) The prosecution story runs thus:

(3.) Heard Mr.V.Parthiban, learned counsel for the appellant and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the respondent/State.