S MURUGESAN Vs. CHINNAN

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in c. C. No. 434 of 2000 on the file of the Judicial Magistrate No. II, Sankari.

(2.) ACCORDING to the prosecution, the occurrence took place on 5. 5. 2000 at 8. 30 pm at kakapalayam village. ACCORDING to the complainant P. W. 1, his father P. W. 2 was attacked by the accused with iron pipe causing grievous injuries all over his body.

(3.) P. W. 2 is the father of P. W. 1. He speaks about the motive for the occurrence. According to P. W. 2, he had two sons by name chinnasamy and P. W. 1-Murugesan and that the other son Chinnasamy died in an accident and that his daughter-in-law is one Baby and that after the death of his son Chinnasamy, his daughter-in-law is living in her parents house with his grandchildren and that one year back his daughter-in-law Baby had demanded him to execute a sale deed in respect of the land separately left for her maintenance, but he has not acceded to the request that is why on 5. 5. 2000 at about 7. 30 am a1, the brother of Baby, A5 son of A1 and A3 son of A2 along with other accused have assaulted him with logs and that at the time of occurrence P. W. 1, who had intervened, was also assaulted by the accused. He was admitted in a private hospital at Salem on the date of occurrence and the police came to the hospital and recorded his statement.