S. DHARMALINGAM Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed challenging the judgment and order of conviction and sentence dated 30.05.2017 passed in S.C. No.29 of 2016 on the file of the Sessions Court (Magalir Neethi Mandram-Fast Track Mahila Court), Villupuram.

(2.) Shorn of unnecessary details, a precis of facts leading to the institution of this criminal appeal are as under:

(3.) Heard Mr. N. Manokaran, learned counsel for the appellant and Mrs. P. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the respondent State.