LAWS(MAD)-2022-3-147

PASTOR MUNIYANDI Vs. STATE

Decided On March 21, 2022
Pastor Muniyandi Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) These criminal appeals are directed against the judgment and order dtd. 6/11/2017 passed by the Additional Sessions Judge, Magalir Neethi Mandram, (Fast Track Mahila Court), Erode in Special S.C.No.11 of 2017.

(2.) The prosecution story runs thus:

(3.) Heard Mr.S.Mohamed Ansar, learned counsel for Vijayakumar (A-1), Mr.V.Gopinath, learned Senior Counsel representing Mr.J.Nagarajan, learned counsel on record for Pastor Muniyandi @ Ramesh (A-2), Mr.V.Arul, learned counsel for Joseph Raja (A-3) and Mr.M.Babu Muthumeeran, learned Additional Public Prosecutor appearing for the respondent/State.