BHASKAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is focussed against the judgment dtd. 17/4/2017 passed by the II Additional District and Sessions Judge, Thanjavur in S.C. No. 108 of 2016.

(2.) To appreciate the case of the prosecution, first, it may be necessary to have a glance of the relationship between the parties, the location of their house and also the pendency of inter se litigation between them.

(3.) The facts leading to the filing of this criminal appeal, including the prosecution story, are succinctly stated as under: