GUNASEKAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This revision has been filed against the judgment of the first Appellate Court viz., VII Additional Sessions Court, Chennai in C.A.No.106 of 2009 dated 09.12.2010, confirming the judgment of the XIV Metropolitan Magistrate, Egmore, Chennai, in C.C.No.10509 of 2000 dated 25.05.2009 for the offences under Section 341, 326 r/w 34 I.P.C.

(2.) The brief facts leading to file the revision case is as follows:

(3.) The learned counsel for the revision petitioner would submit that the evidence of P.W.1 and P.W.2 are inconsistent with each other and P.W.1 has not identified the accused properly. Different version has been spoken by the witnesses. Material Objects have also not seized by the Investigating Officer. The place of occurrence is also not established and no bloodstain found in the place of occurrence by the Investigating Officer. Hence the prosecution case is highly doubtful. Therefore, prayed for allowing the revision.