V.SAKTHI SARAVANAN Vs. THANGAVEL

JUDGEMENT

(1.) This is an appeal against acquittal.

(2.) The de facto complainant has preferred this criminal appeal calling into question the legality and validity of the judgment and order dtd. 14.06.2011 passed in S.C. No.124 of 2010 on the file of the Principal Sessions Court, Chennai, in and by which, the accused, viz., the respondents 1 and 2 herein, were acquitted of all the charges framed against them.

(3.) The prosecution story line is not something unusual, but, falls in the realm of the run-of-the-mill physical attack cases that happen betwixt neighbours due to boundary disputes, resulting in fatality to one of them.