KUTHALINGAM NADAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case was filed to set aside the impugned order dtd. 3/3/2016 made in Cr.M.P.No.23 of 2016 in S.C.No.162 of 2015 on the file of the Sub Court, Periyakulam and allow this criminal revision case.

(2.) A case was registered against the petitioner and other accused for the offences punishable under Ss. 120(b), 147, 148, 447, 294(b), 307, 323 IPC r/w 109 IPC. After investigation, the respondent police filed a charge sheet against the revision petitioner and the other accused, before the learned Judicial Magistrate, Periyakulam, and the same was taken on file in P.R.C.No.12 of 2015. Subsequently, the case was committed to the Assistant Sessions Judge, Periyakulam, and the same was taken on file in S.C.No.162 of 2015. The revision petitioner has arrayed as A1 in this case.

(3.) The learned counsel appearing for the petitioner would submit that in this case, there were two complaints. In the Accident Register itself, it is stated that 12 known persons assaulted the complainant with chekkumattai and wooden log. Whereas, in the evidence of P.W.1, it is stated that they assaulted with Aruval. In the FIR, there are only 4 named persons and apart from that, names of the 10 known persons has not been mentioned.