STATE Vs. ANNADURAI

JUDGEMENT

(1.) Aggrieved by the acquittal of 10 accused in S.C.No.48/94 on the file of the II Additional Sessions Judge, Pondicherry, the State has preferred appeal in C.A.No.923 of 1995.

(2.) The complainant, P.W.1, unable to get conviction for the death of her son, before the trial Court, in the same Sessions Case, preferred revision in Crl.R.C.No.811 of 1995.

(3.) This judgment shall dispose of both the above cases.