ARUNACHALAM Vs. RAJA

JUDGEMENT

(1.) These Criminal Appeals have been filed as against the order of acquittal passed by the learned Principal and Sessions Judge, Tirunelveli in SC No. 215 of 2015 dated 07.12.2016.

(2.) Since the judgment challenged in both these appeals are one and the same, they are disposed of by this common judgment. Appeal in Crl.A(MD)No.231 of 2017 has been filed by PW1/ de facto complainant and Appeal in Crl.A(MD)No.442 of 2017 has been filed by the State.

(3.) The respondent / accused is the sole accused in SC No.215 of 2015 and he was tried for the offence punishable under Sections 341, 294(b), 302 and 506(ii) IPC. In conclusion of the trial, the learned trial Judge by order dated 07.12.2016, acquitted the accused that the prosecution has not proved their case beyond reasonable doubt and found him not guilty of the charges framed against him. Aggrieved over the same, PW1 / de facto complainant and the State have filed separate appeals.