K SHAJAHAN Vs. SUBRAMANI GOUNDER

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 4.7.2006, passed by the Judicial Magistrate, Arni, Tiruvannamalai District, in C.C.No.17 of 2005.) Challenging and impugning the order dated 4.7.2006, passed by the Judicial Magistrate, Arni, Tiruvannamalai District, in C.C.No.17 of 2005 ,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 civil revision petition would run thus:The police laid the police report in terms of Section 173 Cr.P.C. as against the accused for the offences under Sections 447, 506(2). r/w.34 IPC. The accused pleaded not guilty, whereupon, after complying with the procedures and formalities, trial was commenced. Ultimately, the learned Magistrate acquitted the accused. Being aggrieved by and dis-satisfied with the said acquittal, the present revision has been filed on various grounds, the gist and kernal of them would run thus:-

(3.) POINTS (i) & (ii): Both these points are taken together for discussion, as they are inter-linked and entwined, interwoven and interconnected with each other.