P. SENTHIL Vs. STATE

JUDGEMENT

(1.) The criminal appeal has been filed against the judgment of conviction dtd. 16/12/2019 passed by the Sessions Judge, Mahalir Neethimandram, Allikulam Complex, Chennai – 3, in S.C.No.316 of 2018.

(2.) The respondent police registered a case in Crime No.4 of 2017 against the appellant and five others for the offence under Ss. 495, 498A and 313 r/w 109 IPC against the appellant/A1, 495 r/w 109 IPC, 498A and 313 r/w 109 IPC against A2 to A5 and 495 r/w 109 IPC, 498A and 313 IPC against A6. After investigation laid a charge sheet before the learned Additional Mahila Metropolitan Magistrate, Chennai, which was taken on file in P.R.C.No.5 of 2018. Since the offence charged against the accused are triable only by the Court of Session, the case was committed to the learned Principal District and Sessions Judge, Chennai, who has taken the case on file in S.C.No.316 of 2018 and made over the same to the learned Sessions Judge, Mahalir Neethimandram, Allikulam Complex, Chennai, for disposal.

(3.) Before the trial Court, in order to bring home the charges levelled against the accused, prosecution examined 8 witnesses as P.Ws.1 to 8 and marked seven documents as Exs.P1 to P7. On the side of the defence no oral and documentary evidence was adduced.