MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dated 30.06.2012 passed by the Sessions Court (Mahila Court), Cuddalore in S.C.No.240 of 2011.

(2.) The prosecution case is as under :

(3.) On the written complaint (Ex.P1) given by Manivasagan (P.W.1), the younger brother of Parimala, Aranganathan (P.W.12), HC 534 registered a case in Crime No.489 of 2009 under Section 174(3) Cr.P.C. on 29.06.2009 at 04.00 hours and prepared the printed F.I.R. (Ex.P9).