K UMA RANI Vs. S ASHOK

JUDGEMENT

(1.) THIS Criminal Revision is directed against the judgment of acquittal, dated 12. 03. 2004, made in S. C. No. 302 of 2003 on the file of the additional Sessions Judge / FTC No. 4, Chennai.

(2.) THE respondents 1 to 5 are the accused before the trial court, facing charges under Sections 307, 323 and 506 (II) IPC. On the complaint given by the petitioner herein, who was the defacto complainant / p. W. 1, the 6th respondent herein registered the case against the respondents 1 to 5. It is seen from the impugned judgment that P. Ws. 1 to 10 were examined before the trial court, apart from marking Exs. P. 1 to P. 4.

(3.) IT is settled proposition of law that in a revision against acquittal, unless there is manifest error of law or perverse finding, leading to miscarriage of justice, this Court cannot interfere with the finding of the court below.