A SEBASTIAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the judgment of conviction and sentence passed by the Mahila Court (Mahila Fast Track Court) Virudhunagar District at Srivilliputhur, in S.C No.34 of 2011, dated 26.09.2019.

(2.) The Appellant is arrayed as accused in S.C No.34 of 2011 on the file of the Mahila Court (Mahila Fast Track Court) Virudhunagar District at Srivilliputhur, dated 26.09.2019. He has been convicted for the offence punishable u/s. 302 IPC and sentenced as follows:

(3.) Assailing the conviction and sentence, he has come up with this appeal.