PACHAMUTHU Vs. STATE REP BY REVENUE

JUDGEMENT

(1.) THE brief facts of the case are as follows:-

(2.) THE very next day, the said witness Palanivelu had undergone medical treatment at Salem Chellam Hospital, wherein he had spent a sum of Rs.30,000/- towards medical expenses. THE witnesses Ramar, Arumugam and Manickam have submitted the evidence which was given by the said Palanivelu to the Revenue Divisional Officer along with copy of X-ray of the said Palanivelu. On the basis of the said report, the said case was filed under Sections 342, 323 and 355 of I.P.C.

(3.) P.W.4, Ganesha Udayyar, who is the father of P.W.2, stated that all the five persons were taken to the police station; that he went to the police station the very next day at 7.30 a.m., and found his son, viz., P.W.2 sitting inside the station; that on enquiring his son, his son had replied that the police personnel had beaten him and that both the accused had taken P.W.2 to Dr.Chidambaranathan, who was examined as P.W.9. P.W.4 further stated that he had taken his son P.W.2 to the Chellam Hospital, Salem for further treatment.