RAJALINGAM Vs. STATE

JUDGEMENT

(1.) Challenging the judgment of conviction and sentence dated 25.10.2016, in S.C.No.60 of 2016, on the file the Mahalir Neethimandram, (Fast Track Mahila Court), Karur, the accused 2 and 1 have filed Crl.A.(MD) Nos.273 of 2017 and 199 of 2018 respectively.

(2.) The case of the prosecution, in a nutshell, is as follows:

(3.) On the 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.60 of 2016 and was made over to the Special Court (Fast Track Mahila Court), Karur, for trial.