CHANDRAKUMAR Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the appellant / sole accused as against the conviction and sentence, dated 12.11.2014, made in S.C.No.71 of 2013 by the learned District and Sessions cum Mahila Court Judge, Pudukkottai.

(2.) The appellant stood convicted and sentenced to undergo imprisonment, as detailed hereunder:

(3.) The case of the prosecution is consciously narrated below: