KRISHNAN Vs. STATE

JUDGEMENT

(1.) Heard, the learned counsel appearing for the revision petitioners and the learned Government Advocate appearing for the respondent.

(2.) The case of the prosecution is that on 07.10.2011 at about 2.00 p.m., the revision petitioners herein had abused the defacto complainant and also his mother and attacked the defacto complainant. The defacto complainant lodged a complaint before Lalapet Police Station, leading to registration of Crime No.230 of 2011. The matter was investigated and final report was filed against the petitioners herein, for the offences punishable under Sections 294(b) and 324 IPC, against the 1st petitioner and under Sections 294(b), 324 & 506(ii) IPC against the second petitioner and under Section 294(b) against the third accused, Annakkili, who is none other than the wife of the first accused.

(3.) Charges were framed against the petitioners and P.W.1 to P.W.7 were examined in support of the charges. Exs.P.1 to P.7 were marked. M.O.1 weapon was also marked. On the side of the accused, no evidence was adduced.