ANNAMALAI Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgement dated 20. 3. 2002 passed in sc. No. 273/2000 by the learned Additional District and Sessions Judge (FTC-II)Salem, convicting and sentencing the appellant for the offence under Section 326 of IPC to undergo three years Rigorous Imprisonment and to pay a find of rs. 5000/-, in default to pay the fine amount to undergo one year Rigorous imprisonment.

(2.) THIS criminal revision petition is filed by the defacto complainants/pws. 1 and 2 against the order of acquittal made in judgement dated 20. 3. 2002 in sc. No. 273/2000 by the learned Additional District and Sessions Judge (FTC-II)Salem, acquitting the Appellant/a1 and the 2nd accused under Section 302 read with 34 of IPC, A3 to A6 under Section 302 read with 149 of IPC and A3 and A4 under Section 324 of IPC, A2, A5 and A6 under Section 323 (2 counts ).

(3.) THE back ground facts in a nutshell are as follows:-