MANI AND OTHERS Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the order passed in P.R.C.No.19 of 2014 dated 14.10.2014 on the file of the Judicial Magistrate, Devakottai.

(2.) The defacto complainant Rajaprabhu, preferred a complaint before the Inspector of Police of Devakottai Police Station alleging that while he was returning from Devakottai along with his friend Baskaran on 09.08.2013 at about 03.50 p.m., the accused Karuppiah and Kottaisamy came in a two-wheeler vehicle and intercepted them; the revision petitioners came there armed with deadly weapons, intimidated him and had beaten him.

(3.) It is his specific case that he had been admitted at Devakottai Government Hospital and thereafter he was referred to the Karaikudi Government Hospital, where he took treatment in Intensive Care Unit.