MURUGAN Vs. THE STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 25.03.2014 made in S.C. No. 306 of 2012 on the file of learned Mahila Court, Chennai, whereby the appellant/accused is 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 against this appellant, the present appeal has been filed.