MUTHULAKSHMI Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the State.

(2.) The revision petitioner herein is the accused in C.C.No.16 of 2008 on the file of the Judicial Magistrate, Jayankondam. She was charged for the offence under Sections 294 (b), 323 and 506(i) of IPC.

(3.) The contention of the final report is that on 01.12.2007 at about 12 noon, when the defacto complainant was working in the field of Dhakshnamoorthy along with one PaPpathi and Vijaya, The accused assaulted with hands and stones and also placed human excreta into her mouth. She went to Ariyalur Primary Health Hospital for treatment, from there she was referred to Tanjour Medical College and Hospital for further treatment. The victim was admitted as inpatient on 02.12.2007 and discharged on04.12.2007. The accident register indicates that she sustained simple injury.