S KRISHNAMOORTHY Vs. K SUBRAMANIAN

JUDGEMENT

(1.) This is an appeal filed against the judgment passed by the learned District Munsif cum Judicial Magistrate, Karaikudi in S.T.C. No.1221 of 1999 dated 28.11.2007.

(2.) The Sub-Inspector of Police, Karaikudi (North) Police Station has filed a final report in C.C.No.249 of 1997, before the District Munsif cum Judicial Magistrate, Karaikudi for the offences punishable under Sections 341, 323, 506(1) IPC, against the accused Thiru.K.Subramaniam (first respondent herein).

(3.) The case of the prosecution is that on 19.06.1997, at about 10:50 hours, when the complainant Thiru.Krishnamoorthy (P.W.1) went inside the lab of Dr.Selvam in order to distribute the pamphlets issued by the Union, the accused / first respondent, due to previous enmity, caught hold of the hands of the complainant and slapped him on the back side of his head. The accused further threatened the complainant that he would kill him. When the complainant attempted to escape from the place of occurrence, the accused Subramaniam, pushed him forcibly on the door, as a result of which, the complainant sustained injuries on his right palm as well as on his right chest.