STATE Vs. SAMINATHAN

JUDGEMENT

(1.) The Appellant/Defacto Complainant (P.W.1) has preferred the instant Criminal Appeal before this Court as against the Judgment dated 06.03.2015 in C.C. No.18 of 2014 passed by the Learned Judicial Magistrate No.I, Dharmapuri.

(2.) The Learned Judicial Magistrate No.I, Dharmapuri, while passing the impugned Judgment in C.C.No.18 of 2014 on 06.03.2015, at paragraph No.10, had, inter alia, observed that '... when no trust can be placed on the Prosecution evidence and when Prosecution failed to prove the guilt of the Accused beyond all reasonable doubts, the Court cannot fix criminal liability on the Accused' and resultantly, found the Accused (R1 and R2/A1 and A2) not guilty in respect of the offences under Sec. 294(b), 324 I.P.C. and acquitted them of all the charges under Sec. 248(1) Cr.P.C.

(3.) Challenging the Judgment of acquittal dated 06.03.2015 in C.C.No.18 of 2014 passed by the trial Court, the Petitioner/Appellant/ Defacto Complainant/P.W.1 has preferred the present Appeal (as na aggrieved person) mainly contending that the trial Court had failed to consider the evidence of P.W.1 to P.W.7 which support the case of prosecution to the effect that the Accused abused the Defacto Complainant in obscene words, assaulted and caused injuries to him with stones.