SENTHILKUMAR Vs. STATE REPRESENTED BY : INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenging the judgment of conviction, passed by the learned Principal Sessions Judge, Tirupur in S.C.No.75 of 2019, dtd. 6/8/2022, the present Criminal Appeal has been filed.

(2.) The prosecution case is that on 26/3/2019, at about 7 a.m., the complainant Varadaraj came to purchase provisions in a grocery shop near Uthukuli Kongu School Bus Stop. The accused came near him and showed a knife and asked him to give money and threatened him to stab with the knife and forcibly taken away Rs.4,300.00 from his shirt pocket. Thereafter, the complainant gave a complaint to the respondent police. On the complaint given by the complainant, the respondent police registered a case in Crime No.113 of 2019 for the offence under Sec. 392 read with 397 IPC. After investigation, final report has been filed.

(3.) Based on the above materials, the Trial Court framed charges as against the accused and the accused denied the same as false. In order to prove the case of prosecution, 5 witnesses were examined, 7 documents were filed. Besides two material objects were marked.