(1.) THIS revision is against the order of acquittal passed by the learned Sessions Judge, Kanyakumari, Nagercoil in C.A. No.23 of 1992 reversing the order of the learned Judicial Magistrate No. II, Nagercoil in S.T.C. No.4820 of 1989 who convicted the respondents 2 to 7 to undergo Rigorous Imprisonment for one year for each of the offences under Secs. 147, 296 and 297 of Indian Penal Code.
(2.) THE learned Magistrate considering the evidence of six witnesses examined on the prosecution side has found the respondents 2 to 7 guilty of the offences mentioned above and sentenced them to undergo one year rigorous imprisonment for each of the offences. THE trial was conducted in the summary manner. On appeal before the learned Sessions Judge, he found that, when the trial court, had conducted the proceedings in the summary manner, the punishment cannot exceed three months as contemplated under Sec. 262(2) of Criminal Procedure Code, but as the sentence of one year rigorous Imprisonment was imposed for each of the offences, he held that the conviction and sentence is illegal and therefore, set aside the order of the court below. As against this order, the revision is filed by the complainant.