SWAMINATHAN Vs. V MATHIVANAN AND OTHERS

JUDGEMENT

(1.) This Criminal Appeal has been directed against the order of acquittal passed in Calendar Case No.2 of 2000 by the Chief Judicial Magistrate Court, Vellore.

(2.) The appellant herein, as complainant, has filed the complaint in question and the same has been taken on file in C.C.No.2 of 2000, wherein the present respondents have been shown as accused. In the complaint, it is averred that on 24.12.1993, the complainant has driven the Tractor cum Trailer bearing Registration No.TN 23-6829 and at that time the second accused has intercepted the vehicle and beaten him. The third accused has subsequently joined with the second accused and thereafter at the intervention of the first accused, the complainant has been brought to the police station and the accused have beaten him and due to that, he sustained blood injury on the back side of his head and subsequently a case has been foisted and thereafter on 27.12.1993, he has been released on bail and since the accused have committed the offence mentioned in the complaint, they are liable to be punished.

(3.) The trial court, after considering the available evidence on record, has dismissed the complaint and thereby acquitted all the accused. Against the order of acquittal, present Criminal Appeal has been preferred at the instance of the complainant, as appellant.