MUTHU Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the judgment and order dated 24.05.2012 passed in S.C.No.348 of 2008 on the file of the Sessions Court (Mahalir Neethimandram), Chengalpattu.

(2.) The concentrated facts of the case that are distilled from the records flow as under:

(3.) Heard Mr.M.Mohammed Rafi, learned counsel for the appellant (A1) and Mrs.P.Kritika Kamal, learned Government Advocate (Crl.Side) for the respondent/State.