LAWS(MAD)-2022-3-161

ANANDRAJ Vs. STATE

Decided On March 02, 2022
ANANDRAJ Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order dtd. 5/6/2018 passed in Spl. S.C. No.29 of 2017 on the file of the Sessions Court (Mahila Court), Cuddalore, in and by which, the appellants herein, who have been arrayed as A1, A2 and A4, were convicted and sentenced as under:

(2.) The prosecution story runs thus:

(3.) Challenging the conviction and sentence, A1, A2 and A4 are before this Court.