DHARMARAJ Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is directed against the Judgment passed in Special Case No.5 of 2002 on the file of the learned Chief Judicial Magistrate-cum- Special Judge, Tirunelveli.

(2.) The brief facts leading to the filing of this appeal are as follows:

(3.) The learned senior counsel appearing for the appellant/ accused would submit that the Trial Court has miserably failed to appreciate the evidence in proper perspective. The very framing of charge and the evidence as found by the prosecution clearly belies the case of the prosecution. The entire trap proceedings and investigation bristles with infirmity and contrary to law of evidence. The explanation offered by the appellant/accused for the receipt of the money, which has been clearly proved through the evidence of P.W.1 and P.W.2, has not been properly appreciated by the Trial Court.