R S ARULSAMY Vs. KUPPUSAMY

JUDGEMENT

(1.) THIS case relates to a sordid story in which the members of the Law Enforcing Agency have taken law into their own hands and beat a tea shop owner brutally with weapons causing about 18 injuries all over the body in the police station itself after locking the doors and windows inside, thereby became "Law Breakers".

(2.) THE facts, which are so agonising are as follows:

(3.) ON the other hand, Mr. Munirathna Naidu, the learned counsel appearing for the respondents would submit that the materials available on record would not be sufficient to hold that the charges have been proved and when two views are possible, the one view which is in favour of the accused is to be preferred and therefore, the order of acquittal may not be interfered with.