SUCHITHRA NAIR W/O COL. G.K. TULASIDARAN NAIR, REP. BY P.A. HOLDER G.K. TULASIDARAN NAIR Vs. SRI. S.K. THANGA RAJ S/O SIMSON

JUDGEMENT

(1.) THE accused is present.

(2.) THE case is posted for hearing the learned Counsel for parties regarding framing of charges or discharging the accused.

(3.) THE learned Counsel for accused and also accused would submit that the case is posted for evidence of accused before the trial court. The learned Counsel for accused would further submit that the accused would adduce oral evidence by examining himself as a witness and produce the documents, which are in his custody.