GANESHAN Vs. DEPUTY SUPERINTENDENT OF POLICE, USILAMPATTI

JUDGEMENT

(1.) With the consent on both sides, the appeal is taken up for hearing at the admission stages itself.

(2.) Heard Mr.J.Senthil Kumaraiah, learned counsel appearing for the appellant and Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl.Side) appearing for the respondent.

(3.) This appeal has been filed to set aside the Judgment of conviction of the appellant for the offence alleged under Sections 294(b) and 323 of IPC passed in Spl.S.C.No.72 of 2017 dated 23.03.2018 on the file of the learned III Additional District and Sessions Court (PCR), Madurai.