STATE Vs. UDAYAKUMAR

JUDGEMENT

(1.) Crl. Appeal No. 363/1997 : State has come forward with this Appeal against the Order of Acquittal in S.C. 231/1992 on the file of Principal Assistant Sessions Court, Cuddalore. By the Judgment dated 3-9-1996, the learned Principal Assistant Sessions Judge, Cuddalore has acquitted A1 to A3 for various offences.

(2.) Crl. Revision Case No. 582/1997; This Revision is preferred by P.W. 1 Sudha/Complainant against the Order of Acquittal by the trial Court acquitting A1 to A3.

(3.) Common points for determination arise in both Appeal and Revision and hence both were heard together and disposed of by this common Judgment.