RAMACHANDRAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Judgment of conviction and sentence dated19.11.2010 passed in Special Case No.1 of 2005 by the learned Special Judge cum Chief Judicial Magistrate, Dindigul is being challenged in the present Criminal Appeal.

(2.) The appellant herein was found guilty for the offence under Sections 7 and 13(2) read with 13(1)(d) of P.C. Act. The case against him is that while he was working as Head Constable in Dindigul Taluk Police Station, one Dharmaraj along with his father, mother and wife came to the Police Station on 13.09.2003 and gave a complaint that Selvaraj, Mallika, Kaliammal, Amaravathy and Pitchai assaulted his father, mother and wife and caused injury. For the injuries sustained by them, they have been admitted in the Government Hospital, Dindigul. On receiving the complaint, Ramachandran has registered C.S.R.No.535 of 2003 against Selvaraj, Mallika, Kaliammal, Amaravathy and Pitchai for assaulting and causing injury to Chinnadurai, Rajammal and Subbammal.

(3.) Selvaraj in turn has given complaint against Dharmaraj, Chinnadurai, Raj and Subbammal. This complaint was also registered by the appellant in C.S.R.No.534 of 200 On receipt of the complaint and counter complaint from Dharmaraj party and Selvaraj party, the appellant has registered a case in Crime No.892 of 2003 on the file of the Dindigul Taluk Police Station under Section 160 IPC at 09.00 p.m. on 109.200