J VIJAYAKUMARI Vs. STATE

JUDGEMENT

(1.) There is no representation for the Petitioner. Hence, this Court is constrained to pass an order after going through the petition and the connected documents produced along with the petition.

(2.) Based on the complaint of the Petitioner herein, a case was registered on the file of All Women Police Station, Tambaram as Crime No. 6 of 2000 and after investigation, a final report was submitted against the Respondents 2 and 3 herein for alleged offences punishable under Sections 498-A and 494 IPC. The same was taken on file by the learned Judicial Magistrate, Tambaram on his file as C.C. No. 327 of 2000. After trial, the learned Judicial Magistrate, Tambaram acquitted the Respondents 2 and 3 of the offences for which they stood charged.

(3.) Questioning the correctness and legality of the said judgment of acquittal, the defacto complainant, namely the Petitioner, who also figured as PW1 before the trial Court, has come forward with the present criminal revision case.