SUNDARI Vs. BULLET ALIAS SUNDERARAJAN

JUDGEMENT

(1.) THIS Criminal Revision Case has been filed by the P. W. 1/complainant against the acquittal of the accused who was charged with the offence under Sections 450, 376 (2) (f) IPC, passed by the Judicial Magistrate, Thirukazhukundram in C. C. No:90 of 2001, dated 9. 6. 2004.

(2.) THE brief facts of the case for the disposal of this Revision are as follows:-

(3.) AT the time of occurrence the accused was 17 years and therefore he was treated as a juvenile and tried by the learned District Munsif -cum- Judicial Magistrate, Thirukazhukundram. Before the Judicial Magistrate, P. Ws, 1 to 10 were examined and Exzs. P. 1 to P. 3 and M. Os 1 to 5 were marked. The Investigating Officer and the Police Officer who registered the case were not examined as witnesses. Even the documents like forensic reports were not marked. The Judicial Magistrate came to the conclusion that the offences alleged against the accused are not proved and therefore acquitted him. Aggrieved over the same, the present revision case has been filed.