V. ARURTTUGAM Vs. SWAMINATHA NADAR

JUDGEMENT

(1.) THE appellant is the complainant and the respondents are the accused before the lower Court. This appeal is preferred by the Appellant/Complainant to set aside the order of acquittal passed by the learned Judicial Magistrate at Ambasamudram in C.C. No. 232 of 1989 on 21 -3 -1990.

(2.) THE Appellant/Complainant preferred a complaint under Section 190(1)(a) of Cr. P.C. for the offences punishable under Sections 147, 148, 183, 186 and 189 read with Section 149 of I.P.C., raising the following contentions: -

(3.) WHEN questioned in respect of the incriminating circumstances available in the evidence of the complainant and his witnesses under Section 313 of Cr. P.C, the Respondents/Accused denied their complicity in the crime. The accused did not choose to examine any witness on their side.