STATE: Vs. SAKKARAVARTHY

JUDGEMENT

(1.) APPELLANT/complainant challenges the Judgment of the Additional District and Sessions Judge, Fast Track Court No.II, Tindivanam, Villupuram District made in S.C.No.197/2003 dated 8.7.2004, whereby the respondent/accused stood charged for the offences punishable under section 323 IPC for voluntarily causing hurt, under section 324 IPC for voluntarily causing hurt by dangerous weapons or means and under section 302 IPC for having committed murder.

(2.) ON trial, the respondent/accused was found not guilty of the charges under section 323, 324 and 302 of IPC and resultantly, he was acquitted for the charges levelled against him.

(3.) ON completion of the evidence on the side of the prosecution, the respondent/accused was questioned under section 313 of Cr.P.C. in regard to the incriminating circumstances found in the evidence of prosecution witnesses, which he denied them as false.