D.EBENEZER DANIEL RAJ Vs. B.DINESH KUMAR

JUDGEMENT

(1.) Challenge in this revision is made to the judgement and orders dtd. 20/7/2023 passed by the learned IV Additional District and Sessions Judge, Coimbatore in C.A.No.101/2020 in and by which the conviction and sentence dtd. 1/2/2020, passed by the learned Judicial Magistrate, Fast Track Court No.1 at Magisterial Level, Coimbatore in C.C.No.207/2015, was confirmed.

(2.) The case of the complainant in a nutshell is as follows :

(3.) The complainant examined himself and marked Ex.P1 to Ex.P4. When the accused was questioned under Sec. 313 of Cr.P.C., with regard to the incriminating circumstances appearing in evidence against him, the accused denied of having committed any offence. However, the accused did not adduce any oral / documentary evidence on his side.