P MALAYANDI Vs. STATE

JUDGEMENT

(1.) The petitioner is the defacto complainant in C.C. No. 8029 of 1999 on the file of the XI Metropolitan Magistrate, Saidapet, Chennai and the respondents 2 to 5 are the accused 1 to 4 in the said case. By Judgment dated 10.1.2003, the learned Magistrate acquitted the respondents 2 to 5. Aggrieved over the same, the petitioner is now before this Court with this revision.

(2.) The case of the prosecution in brief is as follows:

(3.) On considering the above materials, the Trial Court framed charge under Section 420 r/w 34 IPC against all the 4 accused. The accused denied the charges. Therefore, they were put on trial.