LAWS(MAD)-2022-7-185

VINCENT Vs. STATE

Decided On July 15, 2022
VINCENT Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This criminal appeal is filed against the Judgment and Order, dtd. 25/9/2012,in S.C.No.125 of 2011, passed by the learned Sessions Judge, Kanyakumari Division, Nagercoil.

(2.) The Trial Court framed two charges against the appellant, as detailed below:

(3.) ***