PILLAIPERUAL Vs. NAMBIRAJA AND ORS.

JUDGEMENT

(1.) There is no representation for the petitioner.

(2.) The present revision has been filed questioning the legality and sustainability of the Judgment of the learned Second Additional Sessions Judge, Thoothukudi, acquitting all the three persons accused of committing offences punishable under Sections 294(b) and 307 I.P.C. in Sessions Case No.276 of 2012 on the file of the said Court. The victim on whom the said offences were allegedly committed by the respondents 1 to 3 herein (A-1 to A- 3) who figured as P.W.1 before the Sessions Court, has chosen to prefer the revision under Section 397 read with 401 of the Code of Criminal Procedure.

(3.) According to the prosecution case, due to previous enmity, the accused persons waylaid the revision petitioner and his brother Kumar on 09.09.2011 at about 10.00 a.m., when they were proceeding towards Puthukottai Police Station in Thoothukudi District to attend an enquiry in connection with a petition given by the said Kumar, the respondents 1 to 3/accused persons attacked the revision petitioner with iron pipes with the intention of causing the death of the revision petitioner. It was also averred in the complaint statement given by the revision petitioner while he was taking treatment in the City Hospital, Thoothukudi, which was formed the basis of the First Information Report, that he was attacked by the respondents 1 to 3/accused 1 to 3 in an attempt to cause his death, besides abusing him with filthy language.