MOORTHY Vs. STATE OF TAMIL NADU REPRESENTED BY THE INSPECTOR OF POLICE KARIPATTI POLICE STATION, SALEM DISTRICT (CRIME NO.112 OF 2012)

JUDGEMENT

(1.) The Appellant/Accused has filed the instant Criminal Appeal before this Court (as an aggrieved person) being dissatisfied with the Judgment dated 22.10.2016 in S.C.No.38 of 2014 passed by the Learned Sessions Mahila Judge, Salem. Preface:

(2.) The Learned Sessions Mahila Judge, Salem, while passing the impugned Judgment in S.C.No.38 of 2014 on 22.10.2016, at paragraph 39 & 40, had observed the following:

(3.) Assailing the correctness and legality of the Judgment passed in S.C.No.38 of 2014 dated 22.10.2016, the Learned Counsel for the Appellant/Accused urges before this Court that the trial Court had not framed a charge under Sec. 417 I.P.C. and erroneously convicted the Appellant/Accused on untenable grounds.