PRABHU; VIJAY Vs. STATE

JUDGEMENT

(1.) The Appellants are Accused Nos.1 and 2 in S.C.No.70 of 2011 on the file of the learned Principal Sessions Judge, Kancheepuram at Chengalpattu. They stood charged for offences as detailed below:- <FRM>JUDGEMENT_253_LAWS(MAD)8_2016.html</FRM>

(2.) The case of the prosecution in brief is as follows:- P.W.4 is a resident of No.1/262, Z-Block, Anna Nagar, Chennai 600040. He is a business man having business concerns both in Chennai and outside. P.W.2, aged about 14 years, is his son. P.W.2 was studying IX-Std in DAV Senior Secondary School at Mogappair in Chennai. P.W.1, a driver by profession, was employed by P.W.4. P.W.4 was owning a Tavera Car bearing Regn. No.TN 02 AE 3278. P.W.2, from his his house, used to go to school everyday in the said car driven by P.W.1 and return in the evening in the same car.

(3.) Based on the above materials, the trial court framed as many as ten charges as detailed in the first paragraph of this judgement. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 28 witnesses were examined, 50 documents and 22 material objects were marked.