K. VASUDEVA NAIDU Vs. RAVI AND ORS.

JUDGEMENT

(1.) HEARD the Learned Counsel for the petitioner.

(2.) THE above revision is directed against the order of acquittal dated 17.4.1995 in C.A. No. 13 of 1994 on the file of the learned District and Sessions Judge, Chengalpattu reversing the order of conviction, convicting Al for the offence punishable under Ss.307, 326 read with S. 149, I.P.C. and sentencing him to undergo two years rigorous imprisonment and two years rigorous imprisonment respectively and both to run concurrently and convicting A2 to A4 for the offence punishable under Ss.307 read with 147, I.P.C. and 326 read with S.149, I.P.C. and sentencing him to undergo two years rigorous imprisonment for each of the said offences and all to run concurrently.

(3.) ACCORDING to the prosecution, respondent accused attacked PWs 5, 6 and 7 as they prevented the respondent -accused from taking electric wire over their house on the strength of an order of injunction granted by the learned District Munsif at Ponneri.