PAZHANIAMMAL Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dtd. 10/12/2018 passed by the Sessions Judge, Mahila Court, Cuddalore, in S.C.No.220 of 2016.

(2.) The prosecution story runs thus :

(3.) Heard Mr.R.Rajasekaran, learned counsel for Pazhaniammal (A2) and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the respondent State.