JAYARAMAN Vs. CHITHIRAI & ORS

JUDGEMENT

(1.) Jayaraman, the petitioner herein, who is the first informant in C.C. No. 121/92 on the file of the Judicial Magistrate No. II, Poonamallee, challenging the judgment acquitting the respondents 1 and 2 in respect of the offences under Sections 448 and 457 I.P.C., has filed this revision.

(2.) The facts of the case are this :-

(3.) During the course of trial, P.Ws. 1 to 6 were examined and Exs. P- 1 to P-6 were filed to prove the prosecution. On the side of the defence, D.Ws. 1 to 3 were examined and Exs. D-1 to D-3 were filed.