N GOPAL Vs. PADMAVATHI

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in C. C. No. 23 of 1994 on the file of Judicial Magistrate, Polur, Thiruvannamalai District. A private complaint under Section 200 of Cr. P. C. was filed by the complainant/appellant herein against the accused for an offence under Section 406 of IPC.

(2.) AFTER recording the sworn statement of the complainant, the case was taken on file by the learned Judicial Magistrate, Polur, and on appearance of the accused on summons, copies under Section 207 of Cr. P. C. were furnished to the accused. 3 On the side of the complainant, P. Ws 1 to P. Ws 6 were examined and Exs P1 to P3 were marked.

(3.) WHEN incriminating circumstances were put to the accused under Section 313 Cr. P. C. , he would deny his complicity with the crime. The accused has let in neither oral nor documentary evidence.