M KARUPPANASAMY Vs. VENKATACHALAM CHETTIAR

JUDGEMENT

(1.) AS against the judgment of acquittal dated 28.03.2005 pronounced by the learned Additional District and Sessions Judge (Fast Track Court), Namakkal in S.C.No.48/2004, the de-facto complainant who was examined as P.W.1 in the said case has preferred the present Criminal Revision Case under Sections 397 and 401 of Cr.P.C.

(2.) THE circumstances leading to the filing of the present Criminal Revision Case can be briefly stated as follows:i) P.Ws.1 and 2 are the parents of the deceased Kavitha. P.Ws.3 and 4 are respectively the sister and brother of the said Kavitha. P.W.5 is the husband of P.W.

(3.) THIS court heard the arguments advanced by Mr.N.Manokaran, learned counsel for the revision petitioner/de-facto complainant (P.W.1), by Mr.D.Selvaraj, learned counsel representing Mr.C.S.Saravanan, counsel on record for respondents 1 to 3 herein/accused and by Mr.J.C.Durairaj, learned Government Advocate (Crl. Side) representing the 4th respondent/Investigating Officer. The materials available on record were also perused.