SELVAGANAPATHY Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the appellant / accused No.1 as against the conviction and sentence, dtd. 19/2/2019, passed in S.C.No.28 of 2016, by the learned Mahila Judge, Trichy.

(2.) The appellant/A-1 stood convicted and sentenced to undergo imprisonment, as detailed hereunder:

(3.) The brief facts of the prosecution is as follows: