GURUKARAPPA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) At the hearing, it transpired that in fact, for and on behalf of the revision petitioner even though name of three Advocates were suggested as the persons who are going to file vakalat, no such vakalat was filed till date. Among them the learned counsel Mr. A. Tamilvanan, submits that so far they have not received any instructions also and in fact to his knowledge, the revision petitioner himself is dead.

(2.) In these circumstances, the learned Government Advocate (Crl.side) would submit that no appeal has been filed as against the acquittal in this case and the revision petitioner alone has filed this revision for interfering with the judgment of acquittal. Hence, in such a case, this Court proceeds to see whether there is any substance in this revision.

(3.) The gist and kernel of the prosecution case was that on 23.11.2004 at about 20 hours within Thalavadi police station limits in Lingayath Street, Kumdapuram, owing to previous land dispute Al, trespassed into the house of Gurukarappa and attacked Logammal alias Mangammal with billhook; A2 pelted stone at the house of Gurukarappa and damaged the tiles ; A3 also attacked Logammal @ Mangammal and caused injuries to her and he also attacked Satish with club and caused injuries to him and A4 attacked one Yasodha with a bamboo stick and caused injuries to her. Since the accused pleaded not guilty, trial was conducted.