M.BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is filed against the judgment and order dtd. 15/11/2019, in S.C.No.324 of 2016, on the file of the Fast Track Mahila Court, Thoothukudi.

(2.) The Trial Court framed two charges against the appellant, as detailed below: <IMG>JUDGEMENT_107_LAWS(MAD)4_2024_1.jpg</IMG>

(3.) By judgment and order dtd. 15/11/2019, the Trial Court convicted the appellant and sentenced him, as detailed below:- <IMG>JUDGEMENT_107_LAWS(MAD)4_2024_2.jpg</IMG> The period of sentence already undergone was directed to be set off under Sec. 428 of the Code of Criminal Procedure.