VADUVAMBAL Vs. STATE

JUDGEMENT

(1.) THE present Revision has been filed by the petitioner who is the injured in this case. This Petition has arisen against the order of acquittal in judgment dated 11.3.2005 on the file of the Judicial Magistrate-II, Ponneri.

(2.) THE brief facts of the case is as follows:On 3.10.2002 at about 15.00 hours when P.W.2/petitioner was in her house, the accused due to enmity assembled before the house and the first accused attacked her with an iron pipe in his hand and the second accused attacked her with a wooden thadi in his hand and the third accused attacked with his hands and legs in which P.W.2 sustained injuries. P.W.1, the son of P.W.2 gave a Complaint and a case was registered for offence under Sections 323, 324 and 32, I.P.C. After due trial, the learned Trial Judge acquitted the accused.

(3.) ON a perusal of the evidence and judgment, this Court is of the view, that there is nothing to suggest, to interfere with the order of the Trial Court. Hence, the Revision Petition fails. Accordingly, this Revision Petition is dismissed. The Tamil Nadu Legal Services Authority is directed to pay a sum of Rs.3,000/- (Rupees Three Thousand only) towards fees to Mr. N. Duraiswamy as the Amicus Curiae.