PRABHAVATHI Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in C.C.No.32 of 2002 on the file of the Judicial Magistrate, Thiruvarur.

(2.) THE short facts of the case of the prosecution is that on 18.08.2001 at about 5.00 pm the accused have abused P.W.1 and P.W.2 in filthy language on the score that their sheeps were allowed to graze in their land and that both A1 and A2 have assaulted P.W.1 & P.W.2 with aruval causing simple injuries on the left eye brow and left elbow of P.W.1 and on the left eye brow and left shoulder of P.W.2.

(3.) P.W.2, another injured, has also corroborated the evidence of P.W.1. According to her, at the time of occurrence, both the accused had abused her in filthy language and A2 had assaulted P.W.1 with aruval on her left elbow and when she rushed to the rescue of her sister P.W.1, A1 had assaulted her (P.W.2) with an aruval on her left eye brow and also on the left shoulder causing simple injuries.