AMEEN BATCHA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the sole accused, challenging the conviction and sentence imposed upon him, vide judgment dtd. 9/12/2022 in S.C.No.23 of 2021, on the file of the learned Sessions Judge, Magalir Neethimandram, Fast Track Mahila Court, Villupuram.

(2.) ***

(3.) Heard, Mr.R.John Sathyan, learned senior counsel appearing for the appellant, and Mr.C.E.Pratap, learned Government Advocate (Crl.Side), appearing for the respondent/State.