VANNIARAJ Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this criminal revision case is to the order dated 6-3-2007 passed in Criminal Miscellaneous Petition no. 3571 of 2006 in Calendar Case No. 30 of 2006 by the Judicial Magistrate Court, Periyakulam.

(2.) THE respondent herein as complainant has filed a final report, wherein the present criminal revision petitioner has been shown as accused.

(3.) IT is stated in the final report that the accused has committed Offences under sections 286, 338 of the Indian Penal Code and also under Section 30 of the Arms Act and the alleged occurrence has-been taken place on 19-5-2002.