J. JEYASEELAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dtd. 21/12/2017 passed by the Sessions Judge, Mahalir Neethimandram, Chennai, in S.C.No.347 of 2014.

(2.) The prosecution story runs thus:

(3.) Heard Ms.S.Sridevi, learned counsel for the appellant and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor, appearing for the respondent State.