STATE Vs. MARY PAPPA JEBAMANI

JUDGEMENT

(1.) THE above petition has been filed seeking leave to appeal against the judgment dated 5.7.2006 passed in S.C.No.121 of 2005 on the file of the learned II Additional Assistant Sessions Judge, Villupuram, acquitting the respondent herein.

(2.) THE brief facts that are necessary for the disposal of the above said petition are set out below:

(3.) DURING the course of investigation, the accused was arrested on 4.9.2004 and the stolen property was recovered and on completing the investigation, charge sheet was filed and the case was tried.