JAYAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the judgment of conviction and sentence, dated 17.09.2012, passed by the Sessions Judge, Mahila Court, Chennai, in S.C.No.124 of 2010.

(2.) The prosecution case is as under :

(3.) Edward (P.W.17), Inspector of Police, went to the place of occurrence and prepared Observation Mahazar (Ex.P15) and Rough Sketch (Ex.P16) in the presence of witnesses, Vivekanandan (P.W.6) and Srinivasan (not examined). From the place of occurrence, the police seized the following items under the cover of Mahazar (Ex.P17).