BALAMURUGAN Vs. HARIKRISHNAN

JUDGEMENT

(1.) This criminal revision is directed against the judgment passed by the Judicial Magistrate, Sankarankovil, Tirunelveli District, in C.C.No.113 of 2005, dated 28.08.2009.

(2.) The case of the prosecution is that on 19.01.2005 at about 100 noon at Maruthagkinaru East Street, while the de-facto complainant was talking with one Subbulakshmi, at that time, the all the accused waylaid and attacked the de-facto complainant with stick, thereby caused grievous and simple injuries. The Sub Inspector of Police attached to Panavadalichatram Police Station filed a final report under Sections 341, 323, 325 and 506(i) IPC against the accused examining the witnesses.

(3.) In the trial court, 10 witnesses were examined and 6 Exhibits and 2 material objects were marked. When the accused were questioned about the incriminating circumstances, they denied the same. The trial court acquitted the accused from the charges levelled against them. Aggrieved by the order of the trial court, the revision petitioner/PW1 is before this court.