CELL @ KARUNANITHI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed to call for the records in S.C.No.56 of 2009, on the file of the learned District and Sessions Judge, Thiruvarur, set aside the conviction and sentence imposed on the appellant by the learned District and Sessions Judge, Thiruvarur, by judgment dated 29.07.2011, acquit the appellant.

(2.) The instant appeal is preferred by the Sole Accused/Appellant as against the judgment of conviction passed in S.C.No.56 of 2009 by the learned District and Sessions Judge, Thiruvaroor on 29.07.2011.

(3.) The case of the prosecution is that the son of the Defacto complainant was died on 04.07.2008 as he was assaulted by the appellant/ Accused in the presence of PWs-2, 3, 5 and 6 namely Balakrishnan, Anbarasan, Kanagarajan and one Ramesh respectively.