KATHIRESAN Vs. STATE

JUDGEMENT

(1.) This appeal is filed at the instance of the defacto complainant / PW1 as against the judgment of acquittal passed by the learned Additional District and Sessions Judge, Fast Track Court No.1, Tirunelveli District, in S.C.No.106 of 2011, dated 27.02.2012.

(2.) This appeal was originally filed as a criminal revision case in Crl.R.C.(MD)No.186 of 2012 and as per the order of the learned Single Judge, dated 28.03.2014, that as per amended code, under proviso 372 Cr.P.C., only appeal is maintainable at the instance of the victim, the criminal revision case was re-numbered as Crl.A.(MD)No.162 of 2014 and as per the order of the learned Single Judge, dated 02.12.2019, that since this is an appeal against the judgment of acquittal for the offences under Sections 148, 294(b), 302, 307, 324, 506(ii) r/w 34 IPC, it has to be heard by a Division Bench, the appeal was listed before this Court for final disposal.

(3.) The respondents 2 to 7 / accused were tried before the trial Court for the following charges: