RAMESH Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed to set aside the judgment of conviction and sentence passed in S.C.No.255 of 2016, dtd. 29/11/2018, on the file of the learned Sessions Judge, Mahalir Neethi Mandram, Madurai.

(2.) On 20/11/2015 at 19.00 hours, the Inspector of Police, D-1 Tallakulam (Crime Branch) Police Station, Madurai, registered a case in Crime No.1321 of 2015 on the complaint made by Thiru.N.Kumaragurubaran informing the homicide death of his daughter Pavithra at her residence in first floor, Door No. 16/35, Old Agraharam Street, Chinnachokkikulam, Madurai.

(3.) The judgment of conviction and sentence dtd. 29/11/2018, made in S.C.No.255 of 2016, on the file of the learned Sessions Judge, Mahalir Neethi Mandram, Madurai, is under assail in this criminal appeal by the accused Ramesh.