MURUGESAN Vs. STATE

JUDGEMENT

(1.) This appeal assails the legality of the conviction and sentence imposed by the Sessions Judge, Fastrack Mahila Court, Krishnagiri, in S.C.NO.30 of 2016, dtd. 27/9/2018.

(2.) This is yet another classic case that reflects the unfortunate position in which vulnerable Sec. of the society, in particular, children belonging to the Scheduled Caste and Scheduled Tribes (SC & ST), are placed.

(3.) The appellant is the sole accused. He was convicted and sentenced as follows: