DHANALAKSHMI Vs. SIVAKUMAR

JUDGEMENT

(1.) The present Criminal Appeal has been filed to set aside the judgment of acquittal dtd. 12/3/2014 passed in S.C.No.69 of 2011 by the learned Sessions Judge, Magalir Neethimandram, (Mahila Court), Coimbatore.

(2.) The appellant herein is the defacto complainant / PW1 in S.C.No.69 of 2011. The 1st respondent is the accused in above referred Sessions Case. Upon the complaint given by the appellant, the 2nd respondent police registered a FIR in Cr.No.845 of 2008 for the offence punishable under Ss. 498-A, 306 of IPC. Subsequently, after the conclusion of the investigation, the 2nd respondent police filed a final report alleging that the 1st respondent committed an offence under Ss. 498-A and 304-B of IPC. Charges have also been framed for the said offences.

(3.) By judgment dtd. 12/3/2014, the learned Sessions Judge, Magalir Neethimandram, (Mahila Court), Coimbatore acquitted the 1st respondent, by saying that the prosecution miserably failed to prove the offence under Ss. 304-B and 498-A of IPC. Aggrieved over the said acquittal, the defacto complainant is before this Court, by way of filing the present Criminal Appeal.