V. MURUGAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment of conviction recorded by the learned Sessions Judge, Fast Track Mahila Court, Sivagangai in S.C.No.77 of 2009 dtd. 31/12/2015.

(2.) The brief facts, as put forth by the Prosecution which are relevant for consideration in this appeal, are as follows:

(3.) Aggrieved by the judgment of conviction and sentence of imprisonment, the Accused-Murugan had preferred this appeal before this Court.