GANESAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This appeal is filed as against the judgment of conviction and sentence of imprisonment by the learned III Additional District and Sessions Judge (PCR), Madurai, in Special S.C.No.65 of 2015, dtd. 7/2/2017. The appellant is the sole accused.

(2.) The brief facts, which are relevant for the appeal, are as follows:

(3.) Aggrieved by the judgment of conviction and order of sentence, the present appeal had been filed.