A MARTIN LOUSIS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This criminal revision petition is filed by the revision petitioners, who are arrayed as A1 to A4 in CC.No.4/2005 on the file of the learned Judicial Magistrate III, Dindigul.

(2.) The learned Judicial Magistrate III, Dindigul in CC.No.4/2005 by order dated 24.7.2006 acquitted the revision petitioners/A1 and A2 from the charges under Sections 341, 324 and 506(ii) of IPC and the revision petitioners/A3 and A4 from the charges under Sections 342 and 506(ii) of IPC.

(3.) In the revision preferred by the 2nd respondent herein/the defacto complainant in Crl.RP.No.33/2007, learned Additional District and Sessions Judge (FTC), Dindigul by order dated 12.12.2008 set aside the order of the trial court and remanded the matter to the trial court with the directions to reconsider the evidence both oral and documentary, to receive additional evidence if necessary and dispose of the matter afresh, according to law.