S. SHANMUGARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed to set aside the Judgment, dtd. 19/11/2021 in Crl.A. No.12 of 2021 passed by the learned Sessions Judge, Fast Track Court Mahila Court, Ariyalur (Lower Appellate Court) confirming the Judgment, dtd. 4/3/2021 in C.C. No.225 of 2019 passed by the learned District Munsif-cum-Judicial Magistrate, Sendurai (Trial Court).

(2.) The Conviction and Sentence imposed by the Trial Court in C.C. No.225 of 2019 are as follows:

(3.) Gist of the case is that the De facto Complainant/PW1 and PW2 are spouses and PW3 is their daughter. On 10/8/2018, at about 08.00 p.m., when the De facto Complainant's husband/PW2 standing near Kaliammal Temple, one Ravichandran/A3 in this case shouted at PW2 using abusive words. At that time, the De facto Complainant/PW1 and her daughter/PW3, who came that side to attend nature call, intervened and questioned Ravichandran/A3 for using abusive words against PW2. At that time, A1 and the Petitioner/A2 herein, the father and son, intervened and claimed they only asked Ravichandran/A3 to abuse PW2 as to how PW2 claims himself as "Nattamai" for a group. Thereafter, the Petitioner took a wooden log, which was there, assaulted PW2 on his left cheek and A1, the father of the Petitioner, pulled PW2 by his shirt. When the De facto Complainant/PW1 and her daughter/PW3 intervened, both were pushed in the thorny bush and the Petitioner/A2 assaulted PW3 on her cheek and also pulled her dress and PW2/injured fainted. On the intervention of the villagers, all the Accused left the scene. Immediately, PW2 & PW3 were taken to the Government Hospital, Thittakudi through 108 Ambulance where the Doctor/PW8 examined them and referred PW2 to the Government Hospital, Perambalur for taking scan and X-Ray. PW2 & PW3 had gone to Government Hospital, Perambalur where PW2 took treatment as inpatient for 28 days from 11/8/2018 to 8/9/2018.