SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed seeking to set aside the judgment and order of conviction and sentence dated 19.06.2018 passed in S.C. No.35 of 2016 on the file of the Mahila Sessions Court (Fast Track Mahila Court), Namakkal.

(2.) The facts leading to the institution of this criminal appeal are capsuled as under:

(3.) Heard Mr. A. Raghunathan, learned Senior Counsel representing the learned counsel on record for the appellant and Mrs.P.Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the respondent State.