KUMARESAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the accused persons who were convicted by the learned Sessions Judge, Mahila Court, Cuddalore in S.C.No.198 of 2010 on 21.07.2012.

(2.) The First Information based on the complaint given by one Indira Kumari has led to registration of Crime No.224 of 2009 on 15.07.2009, by the respondent Police against Kumaresan and 15 others. On completion of the investigation, the final report was filed against 16 accused. The trial Court has framed charges, against the accused persons as below:-

(3.) The prosecution has examined 17 witnesses (P.Ws.1 to 17); marked 16 exhibits (Exs.P.1 to P.16) and two material objects (M.Os.1 and 2). On the side of the defence, two witnesses (D.Ws.1 & 2) and 5 exhibits (Exs.D.1 to D.5) were marked.