GANDHIMATHI Vs. ARUMUGA THEVAR

JUDGEMENT

(1.) THIS appeal has been preferred against Judgment in C. C. No. 167 of 1999 on the file of the Court of Judicial Magistrate Thiruthuraipoodi. The appellant is the complainant.

(2.) THE short facts in the private complaint preferred by the complainant before the Judicial Magistrate is that on 10. 7. 1993 when the complainant was alone in her house due to previous enmity the accused formed themselves into an unlawful assembly carrying deadly weapons, attacked the complainant with stick, aruval and iron rod causing simple as well as grievous injuries all over her body and also criminally intimidated her.

(3.) THE complainant preferred by the complainant with the police was registered under Cr. No. 253/1983 of Tiruthuraipoodi police station. Since the police have referred the case as mistake of fact the complainant has preferred the complainant before the Judicial Magistrate as per section 200 of Cr. P. C. After taking cognizance of the offence, the learned Judicial Magistrate has taken the case on file as C. C. No. 167/1999.