SUBBULAKSHMI Vs. SELVARAJ AND ORS.

JUDGEMENT

(1.) This criminal appeal is filed against the judgment in S.C.No.89/2009 on the file of the Sessions Judge, Karur. The trial Court, by judgment dated 07.06.2010 acquitted the accused/1st respondent. Challenging the acquittal, Subbulakshmi (P.W.-2) is before this Court in this appeal.

(2.) The prosecution story is as follows:

(3.) To prove the case, the prosecution examined 12 witnesses, marked 13 exhibits and one material object. When the accused was questioned under Section 313 of the Code of Criminal Procedure, he denied the allegations against him, but filed a written statement contending that he had gone to the fields with his friend Sathishkumar in the evening and thereafter, he left the fields and was not present, when his grandmother was allegedly done to death. From the side of the accused, two witnesses, Sathishkumar (D.W.-1) and Sivakumar (D.W.-2) were examined. After considering the evidence on record and hearing either side, the trial Court, by judgment and order dated 07.06.2010 in S.C.No.89/2009, acquitted the accused, aggrieved by which, Subbulakshmi (P.W.-2) preferred a revision in Crl.R.C.(MD) No.700/2010 under Section 397 read with 401 of Cr.P.C., which was converted into an appeal under the proviso to Section 372 Cr.P.C. and renumbered as Crl.A(MD) No.83/2018.