RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) This appeal is filed as against the order of conviction and sentence imposed by the learned District Sessions Judge, Mahila Court, Madurai, as against the appellant / accused in S.C.No.378 of 2011, dated 19.05.2016, whereby and whereunder, the learned Judge, though acquitted the appellant / accused for the offence punishable under Section 417 IPC, has convicted the appellant / accused as detailed below:

(2.) The background facts, as projected by the prosecution, in a nutshell, are as follows:

(3.) Heard Mr.S.I.A.K.Bagadur Sha, learned Counsel for the appellant and Mr.R.Anandharaj, learned Additional Public Prosecutor for the respondent State.