STATE Vs. RAVI ALIAS NATARAJAN

JUDGEMENT

(1.) THIS judgment shall govern both C.A.No.1158 of 2004 and Cr.R.C.No.742 of 2004.

(2.) BOTH have arisen from the judgment of the learned District Sessions Judge, Perambalur made in S.C.No.205 of 2002, whereby the respondents 1 to 5 in the appeal, stood charged under Section 147 IPC, respondents 1 to 3 stood charged under Section 302 (2 counts) IPC and respondents 4 and 5 stood charged under Section 302 r/w S.34 (2 counts) IPC and respondents 1 to 3 stood charged under Section 506(2) IPC and on trial, the trial court recorded an order of acquittal of all of them in respect of all the charges. The criminal appeal is preferred by the State, while the criminal revision case is preferred by P.W.1.

(3.) THE learned counsel for the revision petitioner would submit that he would subscribe the arguments advanced by the learned Additional Public Prosecutor.