PANDIAN Vs. PONNUSAMY

JUDGEMENT

(1.) THIS Criminal Revision is directed against the judgment of acquittal dated 14.9.2004 made in S.C.No.132 of 2003 on the file of the Principal Sessions Judge, Namakkal.

(2.) THE charges framed against the accused 1 and 2 are that on 12.1.2002 at about 1.30 p.m. they picked up wordy quarrel with Chinnathambikallan in front of his house at Vadakkumedu Muttanchetty Village and in the course of such wordy quarrel they assaulted him with Velkambi and Crow Bar on the head and chest resulting in his instantaneous death thereby they committed offence under section 302 read with 34 IPC. In the course of the same transaction, they attacked, P.Ws.1 and 3 who attempted to intervene and inflicted simple and grievous injuries and thereby committed offences under Sections 307 read with 109 and 323 IPC. By the said judgment the trial court acquitted the accused for the offences stated above against which the present revision has been filed by the complainant.

(3.) DURING the course of trial, P.Ws.1 to 18 were examined; Exs.P-1 to P-31 were filed and M.Os.1 to 6 were marked.