JANARTHANATN Vs. ANANDA NAIDU

JUDGEMENT

(1.) THIS revision is directed against the order of acquittal passed by the learned Sessions Judge, Chengalpattu in S.C.No.18 of 1988. One of the witnesses examined in this case i.e. P.W.3 has filed this revision.

(2.) THE brief facts of the case are as follows: -

(3.) P . W.4, the Doctor gave treatment to first accused on 21.3.1987. On the same day at about 9.15 a.m., P. W.4 gave treatment to A -6 for the injuries sustained by him. The injured Rajendran was admitted in the hospital. P.W.4 saw injuries found on Rajendran. The above Doctor also treated the second accused for the injuries sustained by him. P.W.5 the Doctor attached to Ponneri hospital gave treatment to fifth accused at about 10.00 a.m. On 21.3.1987. On the same day, P.W.5 also gave treatment to A -18. The above doctor gave treatment to P.Ws 3 and 12 for the injuries sustained by mem, and issued wound certificates. On 21.3.1987, at about 11.40 a.m., P.W.6 gave treatment to the first accused.