M.JOHN SINGH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Challenging the judgment of conviction and sentence, dated 13.04.2016, passed in S.C.No.458 of 2015, by the learned Sessions Judge, Mahalir Neethimandram (Fast Track Mahila Court), Thoothukudi, the accused is before this Court.

(2.) The case of the prosecution, in a nutshell, is as follows:

(3.) On the appearance of the appellant, the provisions of Section 207 Cr.P.C. were complied with and the case was committed to the Court of Session in S.C.No.458 of 2015 and made over to the Fast Track Mahila Court, Thoothukudi, for trial.