BALU Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dtd. 31/5/2018 passed by the Sessions Judge, Mahila Court, Perambalur, in S.C.No.21 of 2015.

(2.) The prosecution story runs thus :

(3.) Heard Mrs.D.Geetha, learned counsel for Balu and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor, appearing for the respondent State.