S MUTHUSAMY Vs. RAMATHAL

JUDGEMENT

(1.) The Appellant/Complainant has projected the present Criminal Appeal as against the Judgment dated 30.05.2005 in C.C. No. 95 of 2004 passed by the Learned Judicial Magistrate No. II, Udumalpet, Coimbatore District, in acquitting all the Respondents/Accused. According to the Learned Counsel for the Appellant, the Judgment of the trial Court dated 30.05.2005 in C.C. No. 95 of 2004, is contrary to law and devoid of merits.

(2.) The Learned Counsel for the Appellant submits that the trial Court should have seen that the ingredients of Sections 147, 148, 294(b), 324, 427, 447 and 506(ii) of IPC were made out against the Respondents/Accused.

(3.) Advancing his arguments, the Learned Counsel for the Appellant strenuously contends that the trial Court should have seen that the evidence of witnesses are not contradictory to each other and as such the ingredients of the offences under Sections 147, 148, 294(b), 324, 427, 447 and 506(H) of IPC were made out.