AYYAKANNU Vs. SELLAPPA UDAYAR

JUDGEMENT

(1.) The Appellant/Accused has filed the instant Criminal Appeal (as an aggrieved person) as against the Judgment dated 24.02.2014 in S.C.No.221 of 2012 passed by the Learned III Additional Sessions Judge, Chennai. Preface:

(2.) The Learned III Additional Sessions Judge, Chennai, while passing the impugned Judgment on 24.02.2014 in S.C.No.221 of 2012, at paragraph 20, had observed the following:

(3.) Being dissatisfied with the Judgment dated 24.02.2014 passed by the trial Court in S.C.No.221 of 2012, the Appellant/Accused has preferred the present Criminal Appeal contending that the trial Court had failed to appreciate the various inconsistencies of the evidence adduced by the witnesses and further, in the instant case, there was no proper and clear 'Corroborative Evidence' tendered by the prosecution. Appellant's Contentions: