LAWS(MAD)-2019-7-44

KARUNAMOORTHY Vs. STATE REP

Decided On July 08, 2019
KARUNAMOORTHY Appellant
V/S
STATE REP Respondents

JUDGEMENT

(1.) The appellant, who stood charged and convicted for the offence under Sections 449, 302 and 506(i) of Penal Code in S.C.No.417 of 2017 dated 17.05.2017 on the file of the Mahila Sessions Court, Cuddalore, having been arrayed as an accused has filed the above Criminal Appeal.

(2.) Brief Facts:

(3.) In support of the prosecution, PW.1 to PW.10 were examined and Ex.P1 to Ex.P23 were marked and 6 materials objects were marked. On the side of the defence one witness/DW1 has been examined and marked Ex.D1 to Ex.D7.