STATE Vs. SUBRAMANIAN

JUDGEMENT

(1.) THE Criminal Appeal is directed against the judgment of acquittal dated 27.11.2002 passed by the Judicial Magistrate No. 1, Madurai in C.C. No. 55 of 1999 for the offence under Section 411 of I.P.C.

(2.) THE prosecution case in brief is as follows:

(3.) ON considering the oral and documentary evidence, the learned Judicial Magistrate No. 1, Madurai found the respondent/accused not guilty for the offence under Section 411 of I.P.C. and acquitted him from the charge levelled against him. Challenging the judgment of acquittal, the State has preferred the present Criminal Appeal.