STATE Vs. PONNUVEL

JUDGEMENT

(1.) The instant Criminal Appeal has been filed by the State against the Order of Acquittal passed in S.C. No.14 of 2015 by the Additional Sessions Court [Fast Track Court], Kancheepuram vide Order, dtd. 13/4/2018.

(2.) The relevant facts which are necessary for the disposal of this Appeal, are as follows:

(3.) Before the Trial Court, the prosecution relied as many as 23 Documents as Exs.P1 to P23, examined 15 Witnesses as PW1 to PW15, and marked 3 Material Objects as MO1 to MO3 to prove their case. On behalf of the defence, one document has been marked as Ex.D1.