GANESAN, AND CHINNA GANESAN Vs. INSPECTOR OF POLICE, ARUPPUKOTTAI TOWN POLICE STATION, ARUPPUKOTTAI, RESPONDENT IN BOTH CRL.M. PS.

JUDGEMENT

(1.) THESE petitions have been filed by Ganesan (A1) and Chinna Ganesan (A2), who have chequered history, seeking for their release.

(2.) RADHAKRISHNAN , the victim in this case, was working as a Village Post Master. He belongs to Naidu community. All the accused belong to Nadar community. There was a dispute between these communities with reference to the money dealing. The complaints by both the parties were given to the police. On 16.4.94, there was a peace committee meeting attended by both community people. Radhakrishnan also attended the said meeting.

(3.) THE victim, who was gasping for life then, was immediately taken to the hospital. He sustained more than 12 injuries all over his body. The case was registered against the accused persons for the offence under Section 307 I.P.C. P.W.1, victim, was given treatment by various Doctors. Ultimately due to the best treatment given for 6 months, the victim was saved.