A RAMAN Vs. RAMAR

JUDGEMENT

(1.) This revision has been filed challenging the impugned order acquitting the respondents 1 and 2 in respect of the offences under Sections 341, 323 and 325 IPC in C.C. No. 1041/96 on the file of the Judicial Magistrate, Usilampatti.

(2.) This Revision has got to be allowed on a short ground.

(3.) The petitioner was attacked on 22-11-94 by the respondents 1 and 2 and thereby he sustained grievous injuries. With reference to the said incident, he lodged a complaint with the police, who investigated and filed the charge sheet before the learned Judicial Magistrate, Usilampatti on 31-1-95 for the offences as referred to above against the respondents 1 and 2.