KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order dated 31.10.2017 passed by the District and Sessions Judge, Tiruvannamalai in S.C.No.38 of 2012, acquitting the accused/respondents 2 to 7 herein.

(2.) The prosecution story runs thus :

(3.) Heard Mr.L.Mahendran, learned counsel for the appellant; Mr.Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the 1st respondent State and Mr.M.Krishnamoorthy, learned counsel for the respondents 2 to 7/accused.