DHARMALINGAM Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal appeal has been filed seeking to set aside the judgment and order of conviction and sentence dated 20.10.2016 passed in S.C. No.34 of 2014 on the file of the Court of Session (Mahila Court), Salem.

(2.) Shorn of unnecessary details, a precis of facts leading to the institution of this criminal appeal are as under:

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