(1.) THE Criminal Appeal and Criminal Revision were filed against the order of the Principal Sessions Judge, Chennai in S.C. No. 485 of 1999 dated 23.1.2002 in and by which the learned Sessions Judge acquitted the respondents/accused under Section 234(1) Cr. P.C. for the charges levelled against them.
(2.) THE case of the prosecution is briefly as follows:
(3.) WHETHER finding of the trial Court in acquitting A1 to A3 can sustaine Point No.:1 7. It is true that Annapoornam w/o. P.W. 1 Sengottaiyan, resident of E-1, Power Apartment, 47 Periyar Road, T. Nagar, Chennai-17 died with certain injuries on 21.11.1996 between 12.30 hrs. to 16.15 hrs. and the same was reported by P.W.1 Sengottaiyan to R-4 Pondibazar Police Station on the same day at about 18.00 hrs. and the same was registered in Cr. No. 2465 of 1996 under Sections 302 and 380 IPC. P.W. 2 is the son of the deceased.P.W.3 is the neighbour of the deceased. It is proved by the evidence of P.Ws. 1 to 3 that the deceased Annapoornam died on the relevant point of time, date and place as alleged by the prosecution. So, we are of the view that the corpus delicti has been proved in this case. Point No.:2
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN