RAJAPRAKASH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Both appeals arise against common judgment of the learned Sessions Judge, Fast Track Mahila Court, Villupuram, passed in S.C.NO.217 of 2016 on 03.11.2017.

(2.) For the sake of convenience the appellants are referred as "Accused" and the respondent as "complainant" as found in the Judgment of the Court below.

(3.) Brief Facts: