ETICAN Vs. NALLATHAMBY

JUDGEMENT

(1.) THIS revision is filed by the defacto complainant against the acquittal of the respondents / A-1 to A-4 in respect of all the charges, viz. , offence under Section 302 I. P. C. against A-1 and for offences under Sections 302 read with Section 34 and 201 I. P. C. against A-1 to A-4 on the file of the Principal Sessions Judge, Namakkal, in S. C. No. 35 of 2003 as per judgment dated 30. 6. 2003.

(2.) THE facts that led to the filing of this revision are as follows:

(3.) IN order to establish the guilt of the accused, the prosecution examined P. Ws. 1 to 17 and marked Exs. P. 1 to P. 19 besides M. Os. 1 to 9. As against such evidence, one Moorthy was examined on the side of the accused and Exs. D. 1 and D. 6 were marked.