STATE Vs. T. SUBRAMANIAN AND ORS.

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State as against the order of acquittal passed by the learned Principal District Munsif cum Judicial Magistrate, Karaikudi, in C.C.No.176 of 2005, dated 08.10.2012.

(2.) The facts of the case, in nutshell, are as follows:

(3.) Heard Ms.S.Bharathi, learned Government Advocate (Crl. Side) appearing for the appellant / complainant; Mr.K.Prabhu, learned Legal Aid Counsel appearing for the first respondent / first accused; and Mr.D.Venkatesh, learned Counsel appearing for respondents 2 and 3 / accused nos.2 and 3.