(1.) This criminal appeal has been filed against the judgment and order passed by the learned Sessions Judge, Mahila Neethimandram (FTMC), Tirupur District in S.C.No.54 of 2012, dtd. 25/8/2014, convicting and sentencing the appellant in the following manner: <FRM>JUDGEMENT_111_LAWS(MAD)3_2023_1.html</FRM>
(2.) The case of the prosecution is as hereunder :
(3.) I have heard the learned Senior Counsel appearing on behalf of the appellant and the learned Government Advocate (Criminal Side) appearing for the respondent.