S RAMASWAMY Vs. STATE

JUDGEMENT

(1.) The short facts of the prosecution case relevant for deciding these appeals are as follows:-

(2.) The case was taken on file by the Special Judge and First additional District Judge-cum-Chief Judicial Magistrate, Selam and on appearance of the accused on summons, copies under Sec.207 of Cr. P. C. , were furnished to the accused and when charges were framed and questioned the accused pleaded not guilty.

(3.) Before the trial Court P. W.1 to P. W.27 were examined and Ex. P.1 to Ex. P.122 were marked.