ARUMUGAM Vs. RAJINI & ORS.

JUDGEMENT

(1.) The locus standi of the brother of the deceased to file an appeal, challenging the acquittal of the accused is the issue raised in this appeal.

(2.) section 372 of Cr.P.C., 1973 provides for the right of appeal to the victims. Who is a victim? Who are covered under the term 'victim'? Under what circumstances, a person becomes the victim? Section 2(wa) of Cr.P.C. defines the term 'victim'

(3.) By the judgment dated 15.06.2015 rendered in S.C.No.293 of 2012, the I Additional District and Sessions Judge (PCR), Thanjavur had acquitted the accused 1 to 4 and 6 to 10/R1 to R9 herein of the charges framed under Sections 147, 148, 506, 307 and 302 IPC and A5 died pending trial. Challenging the acquittal, PW1/defacto complainant/brother of the deceased has filed this appeal under Section 372 Cr.P.C., 1973