(1.) This Criminal Appeal has been filed against the Judgment dated 14.10.2019 in S.C.No.115 of 2017 on the file of the learned Principal Sessions Judge, Thiruvallur, Thiruvallur District.
(2.) The case of the prosecution is that on 04.03.2014 at 19.45 hours one V.Gopi, the de facto complainant/Conductor and one Ramu Driver of the Tamil Nadu State Transport Corporation Bus bearing No.TN 21 N 1040 were proceeding from Thiruttani to Sorakkapettai and when the Bus was stopped at Krishnasamuthiram Bus stop, the accused/the appellant herein who belongs to Krishnasamuthiram damaged the back side glass of the Bus with stones and thereby, caused damage to the tune of Rs.16,000/-. Hence, the de facto complainant lodged a complaint/Ex.P1 before the respondent police and registered First Information Report, which was marked as Ex.P7.
(3.) The respondent police registered a case in Crime No.132 of 2014 against the appellant for the offence punishable under Sections 147, 109 r/w 2 and 3 of Tamil Nadu Properties (Prevention of Damages and Loss) Act 1992 [hereafter 'TNPPDL Act' for the sake of convenience]. On completion of the investigation, the respondent police filed a charge sheet before the learned Judicial Magistrate, Tiruttani for the offence under Section 3(1) of TNPPDL Act and the same was taken on file in P.R.C.No.26 of 2014.