MARIE STELLA RENE Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred the present Criminal Revision Petition to call for the entire records pertaining to Crl.Appeal No.18 of 2017, arising out of C.C.No.71 of 2015 in R.C.No.6(S)/2014, pending on the file of the II Additional Sessions Judge, Puducherry and set aside the impugned judgment dated 13.08.2018 and acquit the petitioner.

(2.) The case of the prosecution is as follows;

(3.) Against the conviction and sentence passed by the trial court, the petitioner/A3 preferred appeal in C.A.No.18 of 2017 before the II Additional Sessions Judge, Puducherry, who dismissed the appeal and confirmed the conviction and sentence of the trial court. Aggrieved against the judgment of conviction and sentence passed by the lower appellate court, the present Criminal Revision has been preferred by petitioner/A3.