MAYAVAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the Appellant/sole Accused in S.C. No.1 of 2018 on the file of Sessions Judge (Fast Track) Mahila Court, Namakkal (hereinafterwards referred to as 'Trial Court' for the sake of brevity and convenience) assailing the Judgment passed by the Trial Court on 10/11/2020 convicting and sentencing him as follows: <IMG>JUDGEMENT_98_LAWS(MAD)9_2023_1.jpg</IMG>

(2.) The case of the Prosecution, in brief, is as follows:

(3.) The points that arise for consideration are thus: