SELVAGANESAN Vs. STATE THROUGH SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) This revision petition is directed against the judgment of conviction passed by the learned Principal Sessions Judge, Viruthunagar District at Srivilliputhoor in the revision against acquittal filed by the de facto complainant aggrieved by the order of acquittal passed by the Trial Court.

(2.) Based on the complaint given by one Desimuthu, the first respondent police registered FIR in Crime No.305 of 2009. After investigation final report has been filed alleging that due to previous enmity, on 26.09.2009 at about 08.00 a.m., A-1 to A-6 came in a tempo van to the house of Desimuthu (de facto complainant). She was abused by Pichiammal (A-3) using filthy language, Selvaganesan (A-1) hit her on the right side head with wooden log causing cut injury; Chinnaraj (A-2), Mageswari (A- 5) and Kalimuthu ( A-6) hit her with hands on her back and Bothi (A-4) threw stone at her right side shoulder causing contusion.

(3.) The Trial Court framed charges against the accused persons as below: