D.GANADURAI Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the appellant/sole accused as against the conviction and sentence, dtd. 3/9/2019, made in S.C.No.21 of 2016, by the learned Principal Sessions Judge (Mahila Court), Tirunelveli, Tirunelveli District.

(2.) The appellant / sole accused stood convicted and sentenced to undergo imprisonment as detailed hereunder:-

(3.) The facts leading to the filing of this appeal, necessary for the disposal of this criminal appeal, are as follows:-