K.SELVAKUMAR Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dated 18.07.2012 passed by the Sessions Judge (Mahalir Neethimandram), Chennai in S.C.No.17 of 2009.

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

(3.) On appearance of the accused, the provisions of Section 207 Cr.P.C. were complied with and the case was committed to the Court of Session in S.C.No.17 of 2009 and was made over to the Mahila Court, Chennai, for trial. The following charges were framed against the accused by the trial Court on 20.07.2009 :