P S BASKAR Vs. STATE REP BY

JUDGEMENT

(1.) This appeal has preferred against the order of acquittal passed by the learned Sessions Judge, Fast Track Mahila Court, Nagapattinam in S. C. No. 42 of 2014 dated 07. 03. 2017.

(2.) The brief facts of the prosecution case, are as follows:-

(3.) P. W. 22, Sub Inspector of Police received Ex. P. 1 and registered a case in Crime No. 254 of 2012 for the offences under sections 302 and 380 of IPC under Ex. P. 18 First Information Report and forwarded the First Information Report to the Court and a copy to the Inspector of Police.