PONMANI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Appellant, who is the sole Accused in S.C. No.4 of 2013, on the file of the learned Sessions Judge, SC/ST Act Court, Sivagangai, has filed this Appeal challenging the Conviction and Sentence imposed on him, in S.C. No.4 of 2013, dtd. 16/11/2018, by the learned Sessions Judge, SC/ST Act Court, Sivagangai, and acquit the Appellant.

(2.) The Brief facts of the Prosecution case reads as follows:

(3.) Challenging the above said Conviction and Sentence, the Appellant has preferred the present Criminal Appeal.