SELVAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in Spl.S.C.No.74 of 2015, on the file of the Third Additional District and Sessions Court [PCR Court], Madurai. The Trial Court framed as many as two charges, as detailed below.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) Heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the respondent.