GOVINDAN, S/O.KANNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition is filed against the judgment of conviction passed by the Learned Judicial Magistrate No.III, Thiruppathur and confirmed by the Learned III Additional District and Session Judge, Vellore @ Thiruppathur, Vellore District.

(2.) The case of the prosecution is that, on 17/12/2005 at about 4.30 p.m when Ragupathy (P.W.5) went to the cycle shop to paste his punctured cycle tube, A2 scolded him with filthy language due to previous enmity between the two families. P.W.5 went to the house and informed the same to his father (P.W.1). They both decided to give complaint about the incident and they were proceeded to Kurusillapattu Police Station. Knowing that they were proceeding towards Police Station, A1 to A5 restrained them. A1 attacked P.W.1 on the left wrist and shoulder with wooden log which caused grievous injury. A2 attacked P.W.1 with hands on his cheek causing simple injury. A3 attacked P.W.1 with wooden log on the left leg and left thigh. A4 assisted A1 to A3 to assault P.W.1 by holding the hands of P.W.1. A5 was along with the other accused spoke filthy words and threatened P.W.1 with dire consequences.

(3.) In the light of the above facts collected during investigation, Final Report was filed against A1 to A5. Charges under Ss. 323, 341, 342, 325 r/w 34, 294(b) and 506(ii) of I.P.C were framed against the accused persons.