PRAKASH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These criminal Appeals are filed against Judgment and order of the learned Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Villupuram. made in S.C.No.27/2016, dtd. 18/9/2020.

(2.) The appellant in CrlA.No.388/2020 is the accused in S.C.No.27/2016 and he is convicted and sentenced as detailed hereunder:

(3.) The State filed Crl.A. No.680/2022 challenging the order of acquittal of the accused for the offences punishable under Ss. 376 and 312 IPC.