RAMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners in this Criminal Revision Case are accused 1 to 3 in C. C. No. 64 of 2002 on the file of the Judicial Magistrate No. 2, Udumalpet, who were prosecuted for alleged offences under Sections 326, 324 and 506 (ii) IPC.

(2.) THE brief facts of the case are as follows:-

(3.) BEFORE the trial court, on behalf of the prosecution P. Ws 1 to 11 were examined and Exs. P. 1 to P. 8 and M. Os. 1 to 3 were marked. on behalf of the accused no witness was examined and no document was marked. When the accused were questioned under Section 313 (1) Cr. P. C. , as to the incriminating circumstance appearing in the evidence of the prosecution witnesses, the accused have denied the same as false.