M PALANISAMY Vs. K PALANISAMY

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment of acquittal in S.T.C.No.283 of 1991 on the file of the Judicial Magistrate No.VII, Coimbatore, in which the accused has been charged under Section 341, 323 and 109 IPC. A private complaint under Section 200 was preferred by P.W.1 against the accused, Sub-Inspector of Police(A1), Pothanoor Police Station and against one Chinnasamy(A2).

(2.) AFTER recording the sworn statement of the complainant, the learned Judicial Magistrate has taken the private complaint on file as STC.No.283/92 and on appearance of the accused furnished copies under Section 207 Cr.P.C., and when the charges against the accused were explained to them and questioned they pleaded not guilty.

(3.) NOW the point for determination in this appeal is whether the findings of the learned Judicial Magistrate in STC.No.283/1992 on the file of the Judicial Magistrate No.VII, Coimbatore, is perverse in nature to warrant any interference from this Court"