N. YOGARAJ Vs. LAKSHMI

JUDGEMENT

(1.) THE de-facto complainant, based on whose information a case was registered on the file of the Dindigul Taluk Police Station as Crime No.702 of 2010, and the final report submitted therein was taken on file by the learned Judicial Magistrate No.I, Dindigul as S.T.C.No.445 of 2010, has come forward with the present Criminal Revision Case against the judgment of the trial Court acquitting the respondents 1 to 4, who figured as the accused No. 1 to 4.

(2.) THE prosecution case proceeds as follows:

(3.) THE learned Judicial Magistrate, after analysing the evidence, came to the conclusion that the prosecution failed to prove prosecution case beyond reasonable doubt even in respect of any one of the offences for which the respondents 1 to 4 were prosecuted and accordingly pronounced a judgement on 03.12.2011 acquitting all the four accused persons, namely respondents 1 to 4 herein. As against the said judgment of acquittal, the State has not chosen to prefer any appeal. Challenging the correctness and legality of the said judgment incorporating a finding that the charges made against the respondents 1 to 4 were not proved beyond reasonable doubt and consequently acquitting the respondents 1 to 4, P.W.1 has chosen to prefer this Criminal Revision on various grounds set out in the grounds of revision.