M NARAYANAPPA Vs. MADEVAPPA

JUDGEMENT

(1.) PETITIONERS are the defacto complainants in C.C.Nos.35 and 38 of 2004 on the file of the learned District Munsif cum Judicial Magistrate, Denkanikottai and respondents 1 to 3 in Crl.R.C.35 of 2005 and respondents 1 to 8 in Crl.R.C.No.38 of 2005 are the accused.

(2.) A final report was submitted by the fourth respondent-Police against the respondents 1 to 3 in Crl.R.C No.35 of 2005, on which cognizance was taken by the learned Magistrate for offences under Sections 341, 324, 323 and 506

(3.) IN my considered opinion, these Revisions are not at all maintainable in view of Section 11(2) of the Act which is to the following effect: