ARUMUGAM SOLATHIRAYAR Vs. PONNALAGU PANDARAR

JUDGEMENT

(1.) THIS is a revision which has been preferred against the acquittal by the Judicial Sub-Magistrate, Keeranur, in C. C. No. 638 of 1958.

(2.) THE case for the prosecution was that on 20th May, 1956 at about 7-30 a. m. near Mothudayanpati, the accused' armed with sticks, formed themselves into an unlawful assembly with the common object of assaulting end causing hurt to Armada am Solagar, P. W. 1, and his men and in pursuance of that' common object, the nceuped committed the offence of rioting and in the course of the rioting; injuries were caused to P. Ws. 1 to 3 and 5 and 6.

(3.) THIS is a police prosecution; and in support of the prosecution case as many as 13 witnesses were examined. Out of these 13 witnesses, P. Ws. 1 to 3, 5, 6, 8, 9 and 13 are eye witnesses. P. Ws. 1 to 3, 5 and 6 were the injured persons. P. W. 9 is a servant of P. W. 7 and P. W. 13 turned hostile.