ABUBAKKAR Vs. THE STATE

JUDGEMENT

(1.) P .W.1, the father of the victim girl, viz. Roobia, aggrieved by the order of acquittal dated 20.03.2008 made in S.C.No. 133 of 2007 passed by the learned Principal District and Sessions Judge, Pudukottai, has filed this revision.

(2.) A perusal of the materials available on record would disclose the following facts:

(3.) THE Circle Inspector / P.W.10, on receipt of the First Information Report, commenced investigation and proceeded to the scene of occurrence at about 20.00 hours on 28.06.2006 and in the presence of P.Ws.4 and 5, prepared the Observation Mahazar as well as sketch and recovered M.O.1 - Yellor Colour Saree, in the presence of witnesses, under the cover of Mahazar, marked as Ex.P18. Thereafter, he recorded the statements of P.Ws.1, 2, 3, 4, 5 and three other witnesses.