CHANDRASEKAR Vs. SELVAM

JUDGEMENT

(1.) THIS revision has been filed by the petitioner P.W.1 against the judgment of acquittal rendered by the Judicial Magistrate No.IV Salem in C.C.No.79 of 2001.

(2.) THE case of the prosecution before the trial Magistrate appears to be to the effect that on 11.11.2000 at about 10.15 a.m.at door No.224/A, Thathahapatti-Trichy Main Road within the jurisdiction of Annathanapatti Police Station, due to previous enmity, the first accused- Selvam caught hold of the petitioner P.W.1-Chandrasekar and second accused -Kathirmalayan attacked the said Chandrasekar with hands and caused injuries and both the accused further threatened the said Chandrasekar with causing of death and thereby they have committed an offence under Secs.341, 323, 506(ii), I.P.C. After trial, the said Magistrate has found that the prosecution has failed to prove the charges framed against the accused and thereby acquitted both the accused.