K C VENKATACHALAM Vs. GOPAL

JUDGEMENT

(1.) PETITION filed under Section 397 and 401 of Cr.P.C. against the order of acquittal dated 15.12.2006 made in C.C.No,87 of 2006 on the file of the Judicial Magistrate Rasipuram.) Animadverting upon the order dated 15.12.2006 passed by the learned Judicial Magistrate Rasipuram in C.C.No,87 of 2006, this criminal revision is focussed

(2.) A 'resume' of facts which are absolutely necessary and germane for the disposal of this revision would run thus:

(3.) THE learned counsel for the revision petitioner inviting the attention of this Court to various portions of the evidence would develop and advance his argument to the effect that P.Ws.1 and 2, the husband and wife being the injured persons copiously and coherently, palpably and descriptively, narrated as to what happened and how they were beaten and they also spoke about the participation of the accused persons. But the lower Court simply acquitted all the accused. THE learned Government Advocate (crl.side) would submit that the State has not preferred any appeal as against the acquittal.