CHRISTY PRABHAKARAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been preferred seeking to set aside the judgment and order dated 22.06.2012 passed in S.C.No.115 of 2011 on the file of the I Additional District and Sessions Court, Vellore District.

(2.) Minus the minute details, the facts germane which are just necessary for deciding this appeal are stated as under:

(3.) Heard Mr.E.Kannadasan, learned counsel for the accused and Mrs.P.Kritika Kamal, learned Government Advocate (Crl.Side) for the respondent/State.