(1.) THIS Criminal Revision is directed against the judgment of acquittal dated 28. 9. 2004 made in C. C. No. 77 of 2003 on the file of the judicial Magistrate No. 2, Namakkal.
(2.) RESPONDENTS 2 to 9 in the criminal revision are the accused 1 to 8 and the revision petitioner is the de-facto complainant, who was also examined as P. W. 1, before the trial court.
(3.) LEARNED Judicial Magistrate after considering the oral and documentary evidence, also hearing both the learned counsel, held that the charges levelled against the accused have not been proved beyond reasonable doubt and accordingly acquitted the accused under Section 248 (1) Code of criminal Procedure.