STATE Vs. GOVINDARAJ

JUDGEMENT

(1.) This is an appeal filed by the State, challenging the acquittal of the respondents 1 to 6 herein, who are accused 1 to 6, in S.C.No.93 of 2009 on the file of the learned Additional Sessions Judge, Fast Track Court No.II, Tindivanam. The trial court had framed as many as 4 charges as detailed below: <IMG>JUDGEMENT_385_LAWS(MAD)4_2016.jpg</IMG> The trial Court, by judgment, dated 25.08.2009, acquitted all the respondents from all the charges. That is how, aggrieved over the same, the State is before this Court with this appeal and P.W.1 in the said case has come up with the revision in Crl.R.C.No.1158/2009. Since both the appeal as well as the revision have arisen out of the same judgment, they were heard together and disposed of by means of this common judgment.

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

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 16 witnesses were examined and 31 documents and 14 material objects were also marked. On the side of the accused, 8 documents were marked as Ex.D1 to Ex.D.8.