STATE Vs. ARUNACHALAM

JUDGEMENT

(1.) Challenging the order of acquittal of the respondent, dated 22.11.2002, made in C.C.No.59 of 2000, on the file of the learned Judicial Magistrate No.II, Madurai, the present appeal has been filed.

(2.) Totally there are five accused in this case. The respondent herein is accused No.1 and stood charged for an offence under Section 120(b) I.P.C. A2 to A5 stood charged for an offence under Section 10 of the Unlawful Activities (Prevention) Act, 1967, all the accused also stood charged for the offence under Sections 13(1) and 13(2) of the said Act. A2 to A5 stood charged for an offence under Section 14 of Foreigners Act and Order 3(1) of Foreigners Orders. Before the trial Court, A2 to A5 pleaded guilty and they were sentenced to undergo one year Rigorous Imprisonment and the trial Court, after trial, acquitted the respondent. Now, challenging the order of acquittal, the present appeal has been filed.

(3.) The case of the prosecution in brief is as follows: