PRADEEP RAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the judgment dated 22.10.2012 in S.C.No.109 of 2012 on the file of the Mahila Court, Cuddalore.

(2.) The prosecution story is as under :

(3.) Investigation of the case was taken over by Chidambara Murugesan (P.W.9), Inspector of Police, who went to the place of occurrence and prepared Observation Mahazar (Ex.P3) and Rough Sketch (Ex.P5). Dr.Vidhya (P.W.6) examined "X"? on 01.02.2012 and the examination report was marked as Ex.P2, which states as follows :