RAJI GOUNDER Vs. ANUSUYA

JUDGEMENT

(1.) THIS revision has been preferred against the judgment dated 16. 12. 2002 in C. A. No. 58 of 2002 passed by the Additional District & Sessions Judge, FTC-No. II, cuddalore, confirmed the judgment in C. C. No. 498 of 1995 on the file of the judicial Magistrate No. I, Cuddalore, dated 3. 7. 2002.

(2.) THIS revision has been preferred against the judgment in c. A. No. 58 of 2002 on the file of the additional Sessions judge, FTC. No. II, cuddalore, which had arisen out of the judgment in C. C. No. 498 of 1995 on the file of the Judicial Magistrate No. II, Cuddalore. The revision petitioners are a1 to A3 in C. C. No. 498 of 1995 on the file of the Judicial Magistrate No. II, cuddalore.

(3.) P. W. 1 is the complainant. She had narrated what she had stated in her complaint. According to her, at the time of occurrence a1-Raja Gounder had caught hold of her son Anbu and A2-Sekar had branded him with hot iron rod on the buttocks and that the accused had intimidated her if she prefers any complaint against them, she will be done to death. On the same day, she took her son to the government hospital at Cuddalore informing the doctor that her son had sustained injury due to the contact with electrical live wire. At the instance of her son, a complaint was preferred with the police. But the police have not taken any action on that complaint.