Y. ALWIN Vs. THE STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of acquittal dated 04.09.2014 passed in C.C. No. 159 of 2009, on the file of the learned Judicial Magistrate No.III, Nagercoil.

(2.) THE case of prosecution, in brief, is as follows:

(3.) AT the time of admission, arguments of the appellant were heard in length.