MUTHUPANDI Vs. INSPECTOR OF POLICE AVANIYAPURAM POLICE STATION

JUDGEMENT

(1.) This criminal appeal is filed against the judgment and order dtd. 23/11/2018, in S.C.No.239 of 2014, on the file of the IV Additional District and Sessions Court, Madurai,

(2.) The Trial Court framed two charges against Muthupandi (A1) and Thangam @ Thangaselvi (A2), as detailed below:

(3.) By judgment and order dtd. 23/11/2018, the Trial Court acquitted Thangaselvi (A2) of the charge under Sec. 201 r/w 302 I.P.C. and convicted and sentenced Muthupandi (A1), as detailed below:-