(1.) HEARD.
(2.) THE above revision is directed against an order of acquittal dated 12.12.1994 made in S.C.No.82 of 1993 wherein the I Additional Sessions Judge. Periyar District at Erode, acquitted the respondents 1 to 5 herein from their respective charges with regard to an alleged murder of one Raghupathy, who is the son of the petitioner herein, who was examined as P.W.2, and the occurrence was said to have taken place on 23.3.1993 at about 9.00 p.m., within the jurisdiction of the sixth respondent herein.
(3.) P.W.4 went to Kodumudi and hired a taxi, in which the deceased Raghupathy was taken to Erode, but on the way, he died, Therefore, he was taken to Kodumudi Government Hospital at 2.00 a.m. on 24.3.1993. P.W.I gave a complaint in the Kodumudi Police Station, which was reduced in writing by the Sub-Inspector of Police, and the said complaint was marked as Ex.P-1. The Sub Inspector of Police at the Kodumudi Police Station was examined as P. W.7. Hence the above case, namely, S.C.No.82 of 1993, for the offences punishable under Secs. 147, 148, 341 and 302, I.P.C.
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