GUNA ALIAS GUNASEKARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) First Accused in S.C.No.87 of 1995 on the file of learned III Additional Sessions Judge, Madras is the Appellant in Crl.A.No.759 of 1996 . Crl.A.No.759/1996: By the judgment dated 31.10.1995, Appellant / A.1 was convicted under Ss.307 I.P.C. (two counts) and 326 I.P.C. (two counts). A.2 to A.3 were acquitted of all the charges. Crl.R.C.No.950/1995: Injured witness P.W.2 - Thilakaraj has come forward with this revision aggrieved over the acquittal of A.2 to A.4. Respondents 2 to 4 are the acquitted Accused 2 to 4.

(2.) Gist of charges framed against the Accused 1 to 4 and the finding of the trial Court are as noted below:- Charge Number Gist of the Offence Against which accused Finding 1

(3.) The case of prosecution could briefly be stated thus: P.W.2 - Thilagaraj is employed in B and C Mill. He is also leader of Ambedkar Organisation. The prosecution Witnesses 1 to 4 are related to each other as noted below:- Thilagaraj (P.W.2) | | Arputham (P.W.4) | | | - - - - - - - - - - - - - - - - - - - - | | | | | | | | | Pameela Manju Helen Mary Vincent (P.W.1) (P.W.3)