KANAGARAJ Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the judgment and order dated 21.10.2013 passed in C.C.No.12 of 2014 on the file of the Sessions Court (Mahila Court) Mahalir Nithimandram, Coimbatore.

(2.) The appellant, who was an accused in Special C.C.No.12 of 2014 before the Sessions Court (Mahila Court) Mahalir Nithimandram, Coimbatore, was convicted and sentenced as under:

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