P SELVARAJ Vs. JAYARANI

JUDGEMENT

(1.) THE defacto complainant based on whose information the case was registered by the police who also figured as P.W.1 in the trial before the Trial Court (Mahila Court, Salem) in S.C.No.289/2002, has come forward with this Criminal Revision Case against the judgment of acquittal dated 7.4.2005 pronounced by the learned Sessions Judge, Mahila Court, Salem in the said case acquitting the respondents 1 to 6 herein (arrayed as A2 to A7 in the said Sessions Case).

(2.) THE facts leading to the filing of the present revision case are as follows:

(3.) THE respondents 1 to 6 herein and the deceased Murugan were alleged to have kidnapped P.W.3 daughter of P.W.1, with the intention of compelling her to marry the second respondent (A3). Even though Murugan who had been arraigned as the first accused in the charge-sheet passed away during committal proceeding itself, the case seems to have been taken on file with the very same array of accused persons disregarding the fact that the accusation against the said Murugan had abated even before the committal order. However, this Court is of the view that the said mistake or irregularity will not affect the merits of the case and it can be disregarded.