BALAJI Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) FOLLOWING is the brief account of the prosecution case :-

(2.) ON the prosecution side, 16 witnesses were examined and 7 exhibits were marked. After the prosecution evidence, both the accused were questioned u/s.313 Cr.P.C as regards incriminating materials available in the prosecution evidence. They denied complicity to the offence. On their side, one witness was examined and 15 exhibits were marked. M.Os 1 and 2 were produced on the side of prosecution and M.Os.1 to 4 were produced on the side of the defence.

(3.) P.Ws.2 and 4, parents of P.W.1 would support the versions of P.W.1 as regards the harassment and cruelty perpetrated upon her by both the accused particularly by A1. P.W.3 is family friend of P.W.2. He would say in his chief examination that the in-laws of P.W.1 demanded Rs.50,000/- and he also states that the first accused beat P.W.1. But in his cross examination he would depose that the harassment upon P.W.1 made by first accused at Navalpattu is not known to him personally and he came to know them from P.W.2. He is not supporting the versions of P.W.1.