(1.) This Criminal Appeal has been preferred by the appellant/(P.W8)- injured witness in S.C.No.63 of 2019, on the file of the learned Sessions Judge (Fast Track Mahila Court), Karur, calling into question of legality and validity of the judgment and order dtd. 21/2/2022, in and by which, the accused viz., the respondents 2 to 7 herein, were acquitted of all the charges framed against them.
(2.) For better appreciation of the facts, the rank of the parties before the trial Court is denoted here. The respondent Nos. 2 to 7 are herein after referred as accused and the appellant is referred as P.W.8.
(3.) Brief facts of the case: The respondents/accused were administering the office of the Kongalamman Temple in Achampuram and maintaining the accounts with regard to the income and expenditure of the said Temple. After conducting the Kumbabishekam in the said temple, the villagers asked the accused to furnish the accounts. The accused and other persons told that they have lost the account books and refused to show the accounts book. Therefore, the villagers thought that the accused had misappropriated the temple funds. Hence, the villagers including the appellant and other injured witnesses made a complaint to the District Collector, Karur. Thereafter, the District Collector intervened with administration of temple and handed over the administration of the temple to P.W8-Sukumar. This enraged the accused and they became hostile with P.W.8 and other villagers for removing them from the Administration of temple.
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