STATE Vs. NATARAJ

JUDGEMENT

(1.) The Criminal Appeal has been filed by the complainant, questioning the judgment dtd. 31/1/2018 in S.C.No.66 of 2018 by the learned Additional District and Sessions Judge, Karur, by which judgment, the accused therein was acquitted of all charges.

(2.) The case of the prosecution in brief is as follows :

(3.) On receipt of the records, the Judicial Magistrate No.II, Karur took up the case in P.R.C.No.12 of 2018 and issued summons to the accused. After the appearance of the accused, copies of the entire records were furnished to him free of cost under Sec. 207 Cr.P.C.