VADIVEL Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 17.1.2005, passed by the Judicial Magistrate,No,2-cum-Special Judicial Magistrate, Sandlewood Offence Attur Salem, in C.C.No.159 of 2004 confirming the judgment dated 31.5.2006 passed by the Additional District Judge, Fast Track Court, No.1, Salem, in C.A.No,20 of 2005.) Challenging and impugning the order dated 31.5.2006, passed by the Additional District Judge, Fast Track Court, No.1, Salem, in C.A.No,20 of 2005 confirming the judgment dated 17.1.2005 passed by the Judicial Magistrate, No,2-cum-Special Judicial Magistrate, Sandlewood Offence, Attur, Salem, in C.C.No.159 of 2004, this criminal revision case is focussed.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus: The police laid the police report in terms of Section 173 of Cr.P.C. as against the accused for the offence of accused having caused grievous hurt on the victim-Amaravathi, namely, breaking of both the bones of the left forum and also abused her with filthy language at 6.30 p.m. on 20.3.2001 at Periyeri, Anna Nagar, within Thalaivasal Police Station limits. The accused pleaded not guilty whereupon trial was conducted.

(3.) THE point for consideration is as to whether there is any perversity or non application of law in assessing the evidence.