SELVAMUTHUKANI ALIAS SELVAMUTHU Vs. KANNAN

JUDGEMENT

(1.) THESE criminal revision cases have been filed against the common judgment of the lower appellate court namely, the Additional District and Sessions Judge, Fast Track Court No. III dated 29. 07. 2005 made in Criminal Appeals 146 of 2004 and 147 of 2004.

(2.) SELVAMUTHUKANI @ Selvamuthu, the petitioner in both the criminal revision cases had preferred a private complaint on the file of the learned Judicial Magistrate No. 1, Coimbatore alleging commission of an offence punishable under Section 494 IPC by the respondent in Crl. R. C. No. 1439 of 2005 and an offence punishable under Section 494 read with 109 IPC by the respondents 1 to 4 in Crl. R. C. No. 1440 of 2005. Following to proceed for taking cognizance of offences on private complaint the said complaint was taken on file by the learned Judicial Magistrate No. 1, Coimbatore as C. C. No. 620 of 1992. The respondent in Crl. R. C. No. 1439 of 2005 had been arraigned as accused No. 1 and the respondents 1 to 4 in Crl. R. C. No. 1440 of 2005 had been arraigned as accused Nos. 2 to 5 in the said calendar case.

(3.) AS the accused denied having committed the offences alleged against one of them, the case was tried in trial court, in which the petitioner in these criminal revision cases (complainant) was examined as P. W. 1 and two other witnesses namely, Angudurai and Kuppu Sornambigai were examined as P. W. 2 and P. W. 3. As many as four documents were marked as Ex. P1 to Ex. P4 on the side of the complainant.