CHINNASAMY Vs. STATE

JUDGEMENT

(1.) This revision has been preferred by the complainant (P. W.1) in C. C. No.190 of 2000 on the file of the District Munsif-cum-Judicial Magistrate, Perundurai.

(2.) The short facts of the case of the prosecution is that on 14.7.2000 at about 5.45 pm due to previous enmity related to a civil dispute A2 and A3 have wrongfully restrained P. W.1 and A1 assaulted P. W.1 on the head with a stone causing simple injury and A2 had attacked him with a small knife on the right palm causing simple injury.

(3.) The case was taken on file by the learned Judicial Magistrate under sections 323, 341, 324 and 506 (ii) IPC. On appearance of the accused on summons, the learned Judicial Magistrate had furnished copies under Sec.207 of Cr. P. C. , to the accused and framed charges under Sec.323 and 506 (ii) IPC against A1, under Sec.341 and 506 (ii) IPC and under Sec.324 IPC against A2 and under Section Sec.341 and 506 (ii) IPC against A3 and when questioned, the accused pleaded not guilty. On the side of the prosecution P. W.1 to P. W.6 were examined, Ex. P.1 to Ex. P.7 were exhibited and M. O.1 to M. O.3 were marked.