VENKATESAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 11.09.2007 passed in Sessions Case No.218 of 2007 by the Additional District and Sessions Court, Fast Track Court, Tirupathur, Vellore District are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that on 18.7.2006 at about 10.30 p.m., in Mettupalayam Village, the accused has set fire to the thatched house of the defacto complainant and thereby caused damage to the tune of Rs.15,000/-. Further, the fire has caused damage to the houses of Devaraj, Rajendran and Ekambaram. After occurrence, the defacto complainant has given the complaint in question and the same has been registered in Crime No.176 of 2006. The complaint alleged to have been given by him has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer, viz., P.W.8, has taken up investigation, examined connected witnesses and after completing the same, laid a final report on the file of Judicial Magistrate Court No.3, Thirupathur and the same has been taken on file in P.R.C.No.10 of 2007.