M.J. KUMAR Vs. SAHADEVAN

JUDGEMENT

(1.) THIS Revision has been filed by the Petitioner -P.W.2 against the acquittal of the accused by the learned Judicial Magistrate, Ootacamund, dated 12.4.1993 in CC No. 28/90.

(2.) THE Petitioner is P.W.2 who is the first informant and one of the injured in this case. The Respondents 1 to 3 are the accused. 4th Respondent is the Police who filed the charge sheet in this case on the complaint given by P.W.1.

(3.) THEN a complaint was lodged by P.W.1 at the police station and the 4th Respondent who in turn registered the case in Crime No. 374/89 of E1 police station, Ooty, for the offences under Sections 326, 323 and 325 I.P.C. On thorough investigation, the Sub -Inspector of Police filed a charge sheet.