R KANDASAMY Vs. VARADHARAJAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 30.11.2006 passed by the Assistant Sessions Court, Sankari, in S.C.No,220 of 2006 this criminal revision case is focussed.

(2.) COMPENDIOUSLY and concisely, the relevant facts which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:

(3.) THE learned counsel for the revision petitioner would, by reiterating the grounds of revision, point out that in this case the injuries sustained by the injured persons are beyond doubt, as they are supported by the medical evidence. Over and above that, the very fact that the accused themselves lodged counter complaint would display and demonstrate that the occurrence actually took place.