MAHALINGAM Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been preferred seeking to set aside the conviction made by judgment dated 26.05.2011 in S.C.No.120 of 2010 on the file of the Additional Sessions Court (FTC No.3), Dharapuram.

(2.) The facts in brief leading to the filing of this criminal appeal are as under:

(3.) Heard Mr.N.Umapathi, learned counsel for the appellant and Mr.G.Ramar, learned Government Advocate (Crl. Side) for the respondent/State.