SIVA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the sole accused, challenging the conviction and sentence imposed upon him vide judgment dtd. 28/6/2017 in S.C.No.82 of 2015 on the file of the learned Sessions Judge, Magalir Neethi Mandram (Fast Track Mahila Court), Vellore.

(2.) For the sake of convenience, the accused is hereinafter referred to as 'appellant'.

(3.) ***