VETRISELVI Vs. ARULANDANDAM

JUDGEMENT

(1.) These Criminal Appeals have been arising out of the judgment of acquittal passed by the learned Assistant Sessions Judge and Chief Judicial Magistrate, Nagapattinam in S.C.Nos.190, 191 and 192 of 2009 respectively, dated 27.08.2010.

(2.) The case of the prosecution in S.C.Nos.190, 191 and 192 of 2009 on the basis of the evidence let in by prosecution witnesses is as follows:

(3.) Before the trial Court, in order to prove the case of the prosecution on their side, as many as 14 witnesses were examined and 11 documents were marked. After completion of prosecution evidence, incriminating circumstances were put to the accused. The accused denied the same as false evidence.