RAHUL CHETIYAR Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Ms. Vikeshwari Jaya Gupta, leaned counsel appearing for the appellant. Also heard Mr. R.K. Gupta, leaned Additional Advocate General for the respondent/State and Mr. Satyendra Srivas, learned counsel for the Objector.

(2.) The trial court has framed charges against the appellant for the aforementioned offence and the appellant abjured his guilt and pleaded innocence.

(3.) In order to establish the charge against the appellant, the prosecution examined as many as 12 witnesses and exhibited 27 documents. The statement of the appellant under Sec. 313 of Cr.P.C. was also recorded in which he denied the material appearing against him and stated that he is innocent and he has been falsely implicated in the case. Statement of DW-1 and DW-2 have been recorded in his defence.