VIJAY ANTONY Vs. AUSTIN AND OTHERS

JUDGEMENT

(1.) This criminal revision is directed against the order of acquittal, dated 15.12.2008 passed by the I Additional Assistant Sessions Judge, Nagercoil, in S.C.No.80 of 2008.

(2.) The case of the prosecution is that due to previous motive, the accused assaulted the de-facto complainant and other witnesses and thereby caused injuries. The Inspector of Police attached to Rajakkamangalam Police Station, Kanyakumari District filed a final report under Sections 147, 148, 341, 324, 307 IPC against A1 to A3, under Sections 147, 148, 341, 324, 307 r/w 149 IPC against A4 and A5 and under Sections 147, 148, 341, 324, 307 r/w 149 IPC as against A6 to A14 examining the witnesses.

(3.) In the trial court, 14 witnesses were examined and 13 documents and 6 material objects were marked. When the accused were questioned about the incriminating circumstances, they denied the same. The trial court acquitted all the accused from the charges levelled against them. Against the order of acquittal, the present criminal revision has been filed by the revision petitioner/PW1.