KANNAGI Vs. STATE

JUDGEMENT

(1.) Animadverting upon the order dated 7.3.2006 passed by the learned District and Sessions Judge, Thiruvannamalai in Crl.A. No. 21 of 2005 reversing the order of conviction dated 18.4.2005 in C.C. No. 44 of 2002 passed by the Judicial Magistrate, Arani, this criminal revision is focussed.

(2.) A summation and summarisation of the relevant facts which are absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) Being aggrieved by and dissatisfied with the judgment of the lower Court, Al to A4 and A6 filed appeal. The appellate Judge acquitted all the appellants.