RAJESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal appeal is filed against the judgment dtd. 15/12/2021, passed by the learned Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Villupuram. in S.C.No.24 of 2018.

(2.) The appellant is the accused in S.C.No.24/2018 and he is convicted and sentenced as detailed hereunder: <IMG>JUDGEMENT_128_LAWS(MAD)9_2023_1.jpg</IMG>

(3.) In order to bring home the guilt of the accused, the prosecution examined 9 witnesses and marked 8 documents.