M.KARTHIK Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the judgment and order dated 24.09.2012 passed in S.C.No.54 of 2012 on the file of the Additional District and Sessions Mahila Court, Cuddalore.

(2.) The concentrated facts of the case that are distilled from the records flow as under:

(3.) Heard Mr.R.Karthikeyan, learned counsel for the appellant and Mrs.P.Kritika Kamal, learned Government Advocate (Crl.Side) for the respondent/State.