KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment of conviction and sentence dated 21.08.2017 passed in Special Case No.14 of 2017 on the file of the Additional Sessions Judge, Magalir Neethimanram (Fast Track Mahila Court) Erode.

(2.) The facts of the case in brief is as under:

(3.) The brief evidence of the prosecution witnesses is as under:-