RAMACHANDRAN Vs. SUGANTHI

JUDGEMENT

(1.) On 29/10/2010, when P.W.16, was on duty at the District Crime Branch, Cuddalore, P.W.1/Suganthi, appeared before her and lodged a complaint, to the effect that her grand-father/R.B.Govindasamy Naidu, had purchased and registered in her name, the property being 5 Acre and 5 Cents in Alamelumangapuram Village, vide Document No.403 of 1970 and Document No.1345 of 1974. While so, her brother, R.Ramachandran had falsely registered a Power of Attorney as if she gave power to him by forging her signature, as well as the thumb impression and registering the same as Document No.52 of 2003 and have dealt with the same including obtaining of EB connection, etc.

(2.) On the strength of the said complaint a case was registered in Crime No.26 of 2010 for the offenses under Ss. 420, 465, and 468 of Indian Penal Code. The case was taken up for Investigation initially by P.W.18. Thereafter, P.W.21 continued the Investigation and completed the same and filed a final report, proposing all the three accused guilty of the offences under Ss. 120B, 465, 468, 471, and 420 of the Indian Penal Code. The case was taken on file by the Learned District Munsif-cum-Judicial Magistrate, Parangipettai, in C.C.No.78 of 2012, and after the appearance of the accused and furnishing of copies as per Sec. 207 of the Code of Criminal Procedure, the accused was questioned and upon questioning, the accused denied the allegations and stood trial.

(3.) Thereupon, to bring home the charges, on behalf of the prosecution P.W.1 to P.W.21 were examined and Exs.P-1 to P-26 were marked. Upon being questioned about the material evidence and the incriminating circumstances on record under Sec. 313 of Cr.P.C., the accused denied the same as false. Thereafter, no evidence was let in on behalf of the accused.