JEYARAMAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dtd. 5/12/2018 passed by the Sessions Judge, Magalir Neethimandran (Fast Track Mahila Court), Tiruvalllur, in S.C.No.288 of 2014.

(2.) The facts of the case are as follows :

(3.) Heard Mr.N.Ganeshmurthy, learned counsel for Jeyaraman and Mr.M.Babu Muthumeeran, learned Additional Public Prosecutor appearing for the respondent State.