JEYASEELI Vs. INSPECTOR OF POLICE, AIRPORT POLICE STATIO

JUDGEMENT

(1.) This appeal has been filed by the appellant / sole accused as against the conviction and sentence, dated 24.04.2008, made in S.C.No.72 of 2007, on the file of the learned First Additional District and Sessions Judge (PCR), Trichy.

(2.) The brief case of the prosecution is as follows:

(3.) Based on the above materials, the trial Court framed charges for the offence under Sections 419 IPC r/w 15(2)(b) and 15(3) of Indian Medical Council Act and 314 IPC against the accused. The accused denied the same. In order to prove the charges, on the side of the prosecution, P.W.1 to P.W.15 were examined and Exs.P.1 to P.13 and MOs.1 to 4 were marked.