MUNEESWARI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed as against the order dated 27.11.2013, passed by the learned Chief Judicial Magistrate at Srivilliputhur, Virudhunagar District, in S.C.No.16 of 2013.

(2.) The Sessions Case in S.C.No.16 of 2013 pertains to the case in Crime No.13 of 2012, on the file of the All Women Police Station, Srivilliputhur. After full fledged trial, the Trial Court, by order dated 27.11.2013, acquitted the accused from all the charges framed against him. As against the judgment of acquittal, the appellant/defacto complainant preferred the present appeal.

(3.) The facts of the case are briefly stated hereunder:- On 10.07.2012, at about 11.00.p.m, when the appellant/victim was studying in her home at upstairs, the second respondent entered into her house from back side and suddenly, stood before the appellant and made a false promise that he will marry the appellant and exhorted for physical relationship, when the appellant refused the same, the second respondent pushed down her and had physical relationship. He also threatened her that he will murder her, if she tells about the issue out side.