SHANTHI Vs. STATE

JUDGEMENT

(1.) The short facts of the prosecution case are as follows: -

(2.) After investigation, charge sheet was filed. The accused being questioned about the charges, denied that she was guilty and hence, the case was proceeded with.

(3.) On the side of the prosecution, four witnesses have been examined, viz., P.W.1, Prem Prakash, P.W.2 -Sagayaraj, P.W.3 -Mahavir, P.W.4 -Maheswaran, Sub Inspector of Police and eight documents were marked as Exs.A1 to A8, viz., Ex.A1 -complaint, Ex.A2 -confession statement of P.W.2, Ex.A3 -observation mahazar, Ex.A4 -confession statement of P.W.3, Ex.A5 -observation mahazar signed by P.W.3, Ex.A6 -F.I.R., Ex.A7 -an extract of confessional statement and Ex.A8 -mahazar and two material objects were marked as M.O.1, 'Jalar Kolusu' -one pair and M.O.2 -ordinary kolusu' -one pair. On the side of the accused, no witness, no documents, no material objects.