ANANTHAKRISHNAN @ ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) The learned counsel for the appellant was appointed by the Legal Services Authority, since the learned counsel preferred the appeal on behalf of the appellant has withdrawn his appearance.

(2.) It is a case arising from the judgment of the Special Court under TNPID Act, Chennai, based on the complaint given by Murali [PW.1] and Balamurugan [PW.2] that they have deposited a sum of Rs.2,50,000/- and Rs.1,50,000/- respectively with the accused persons namely, Ananthakrishnan and Balaraman, who were running a financial institution and after receiving the deposit they have failed to repay the agreed interest as well as the Principal, the case was registered by EOW on 08.02.2005.

(3.) Before the trial Court, the prosecution has marked 6 Exhibits through 5 witnesses as PW.1 to PW.5. In defence, the accused has examined 2 witnesses as DW.1 and DW.2.