P SUNDARAMURTHY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) CRIMINAL Revision Case filed under Section 397 and 401 of the Code of CRIMINAL Procedure to set aside the judgment of the Assistant Sessions Judge, Kancheepuram dated 18.02.2005 passed in S.C.No,269 of 2004, acquitting all the accused therein.) The CRIMINAL Revision Case has been preferred under sections 397 and 401 of Code of CRIMINAL Procedure against the Judgment of acquittal pronounced by learned Assistant Sessions Judge, Kancheepuram dated 18.02.2005 in S.C.No,269 of 2004. The de-facto complainant, who was examined as P.W.1 before the Trial Court is the petitioner in the CRIMINAL Revision case.

(2.) THE facts leading to the filing of the present Criminal Revision Case are as follows:

(3.) THIS Court heard the submissions made by Mr.S.Baskaran,, learned counsel for the petitioner/de-facto complainant(P.W.1.),, Mr.R.Munniapparaj, learned Government Advocate (Crl.side) representing the first respondent, Mr.V.P.Rajendran, learned counsel for the second respondent, Mr.A.Babu, learned counsel for respondents 3 and 4 , Mr.S.Loganathan, learned counsel for the fifth respondent and Mr.Kanchi G.V.Mathiagzhagan,learned counsel for the sixth respondent . The Judgment of the Court below and other materials on record were also perused.