SHAINSHAH Vs. STATE REP. BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the Judgment of the learned Sessions Judge, Fast Track Mahila Court, Chennai in S.C.No.5 of 2014, dtd. 23/12/2016.

(2.) The brief facts, which are necessary for proper appreciation of the case, are as follows:-

(3.) Aggrieved by the same, the Accused had preferred this Criminal Appeal.