MURUGAN Vs. STATE

JUDGEMENT

(1.) This revision challenges the judgment of acquittal passed in S.C. No. 68 of 2009 by the learned Additional District Judge, Fast Track Court, Ramanathapuram.

(2.) The case of prosecution may tersely be stated as follows:

(3.) The learned Fast Track Court Judge, Ramanathapuram, on perusal of materials found the accused not guilty of the charges framed against them and acquitted them of all the charges. Hence, P.W.1 has preferred this revision. The State has not filed any revision.