PERUMAL Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 04.11.2009, made in S.C. No.281 of 2007 on the file of the learned Sessions and Mahila Judge, Chengalput, whereby the accused/the appellant herein was convicted and sentenced as follows:

(2.) THE case of the prosecution based on the prosecution witnesses is as follows:

(3.) CHALLENGING the conviction and sentence passed by the Trial Court under Sections 450 and 376 IPC, the learned counsel appearing for the appellant raised the following points: