JOGAPPA Vs. STATE

JUDGEMENT

(1.) CHALLENGING and impugning the order dated 12.4.2006 passed by the District Munsif cum Judicial Magistrate, Denkanikottai, in C.C.No.50 of 2004, this criminal revision case is focussed.

(2.) A 'resume' of facts, absolutely necessary and germane for the disposal of this criminal revision case would run thus:The police laid the police report in terms of Section 173 of Cr.P.C. as against four accused persons for the following offences:TABLEInasmuch as the accused pleaded not guilty, the trial was conducted. (b) During trial, on the prosecution side P.W.1 to P.W.8 were examined and Exs.P1 to P5 were marked. On the accused side, no oral or documentary evidence was adduced.(c) Ultimately, the trial Court acquitted all the accused.

(3.) HEARD the learned counsel for the revision petitioner and also the learned Government Advocate(Crl.Side).