JEYAKUMAR Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed to set aside the judgment and sentence passed in S.C.No.106 of 2013 dtd. 19/1/2016 on the file of the 1st Additional Sessions Court, Thoothukudi.

(2.) The case of the prosecution is that the accused is a relative of the defacto complainant and stayed in the house of the defacto complainant for the purpose of getting loan for a sum of Rs.2,00,000.00. After the occurrence, the defacto complainant sustained injury and she admitted in the hospital by P.W2. After receiving the intimation from the hospital, the respondent police went to the hospital and obtained the statement from the injured and thereafter, registered a case in Crime No.9 of 2013. After investigation, the respondent police laid a charge sheet in S.C.No.106 of 2013.

(3.) In order to prove the case of the prosecution, on the side of the prosecution as many as 9 witnesses were examined, 10 documents were marked and 3 MOs were exhibited. After completing the prosecution evidence, when the incriminating circumstances were put before the appellant, he denied the same as false evidence. On the side of the defence, no oral and documentary evidence were produced.