VELUSAMY Vs. STATE

JUDGEMENT

(1.) This revision has been filed against the order in C.C.No.39 of 1997 on the file of the Judicial Magistrate No.III, Pollachi dated 04.01.2000.

(2.) Originally the accused were charged for the offences under Section 147, 447, 427, 323 (2 counts) 325, 506(II) IPC. According to the prosecution, on 27.05.1996 at about 9.00 a.m, there was a clash between the accused who trespassed into the land of the witnesses and during that quarrel the witnesses sustained injuries. To prove the case of the prosecution, witnesses were examined as P.W.1 to P.W.11 and Exs.P.1 to P.7 were marked on the side of the prosecution. On the face of the evidence adduced, the trial Court acquitted all the accused. Against that judgment, this revision has been filed.

(3.) The learned counsel for the petitioner contend that when the prosecution witnesses have all spoken to the nature of the accident and how they sustained injury, the trial Court erred in acquitting the accused as if the charges were not proved.