M.MURUGESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The 2nd respondent herein was charged and tried before the learned Asst. Sessions Judge, Assistant Sessions Court, Aruppukottai, in S.C. No.15/2009, for the offences u/s 341 and 307 IPC and vide order dated 26.10.2010, and he was acquitted of the charges. Aggrieved by the said order of acquittal, the appellant/defacto complainant has preferred the present appeal.

(2.) The facts, shorn of unnecessary details, are briefly stated hereunder :- P.W.1 is the defacto complainant and the 2nd respondent is his brother. There was no love lost between them due to property dispute. At about 07.00 p.m., on 15.7.08, when P.W.1 was proceeding in his bicycle, the 2 nd respondent waylaid him and abused him in filthy language and poured the Nitric Acid that he was carrying with him on the right chest, right shoulder, right and left thigh and caused grievous injuries on the person of P.W.1. Thereafter, the 2nd respondent fled away from the scene of occurrence in his motorcycle.

(3.) P.W.s 2 and 3, who were near the scene of occurrence, took P.W.1 to the Government Hospital, Aruppukottai, where P.W.10, the doctor, examined P.W.1 and issued Ex.P-11, Accident Register. Thereafter, P.W.1 was referred to Government Rajaji Hospital for speciality medical treatment.