ELUMALAI Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been preferred seeking to set aside the judgment and order dated 30.11.2015 passed in S.C.No.319 of 2014 on the file of the Mahalir Neethi Mandram (Fast Track Mahila Court), Villupuram.

(2.) The facts in brief leading to the filing of this criminal appeal are as under:

(3.) Heard Dr.G.Krishnamurthy, learned counsel appearing for the appellant and Mr.G.Ramar, learned Government Advocate (Crl. Side) appearing for the respondent/State.