M PETCHIMUTHU Vs. STATE REP

JUDGEMENT

(1.) The appellant / A1 along with three others were tried before the learned Sessions Judge, Mahalir Neethimandram (Fast Track Mahila Court), Thoothukudi, in S.C.No.99 of 2015, as follows: <FRM>JUDGEMENT_679_LAWS(MAD)9_2020_1.html</FRM>

(2.) The brief facts of the prosecution case, in a nutshell, are as follows:

(3.) After the prosecution evidence was closed, the incriminating materials were put to the accused as per Section 313 Cr.P.C and the accused denied the same. Though the accused has stated that there are evidence in support of their case, they have not examined any witness, either oral or documentary. In conclusion of the trial, the trial Court found this appellant / A1 guilty, convicted and sentenced him as stated supra. Aggrieved, the appellant / A1 has preferred this criminal appeal.