KALAMANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The convicted accused A1 and A2 are the revision petitioners herein.

(2.) The respondent-police had filed a charge sheet in Crime No.783/2012 before the Inspector of Police, Perunagar Police Station for the offence under Sec. 294 (b) of I.P.C. alleging that accused 1 and 2 have used filthy language against the witness.

(3.) Before the trial Court, after following the procedure, on the side of the prosecution, P.W.1 and P.W.2 were examined. P.W.3 and P.W.4, the neighbours, have turned hostile. Investigation Officer is P.W.5 and documents were marked as Exhibits P1 and P2. On the side of the accused, no witness was examined and no document was marked and no material objects were produced.