M S RUPEENA Vs. PARVEEN KUMAR SHARMA

JUDGEMENT

(1.) This Crl.R.C. is filed against the order of acquittal dated 12.6.2007 in C.C. No. 113 of 2005 on the file of the Court of Judicial Magistrate, Udhagamandalam, from the offence under Section 417 IPC.

(2.) The case of the prosecution in brief is as follows:

(3.) The trial Court took the final report in C.C. No. 113 of 2005 and furnished copies to the accused who pleaded not guilty and hence, the trial Court examined the witnesses P.Ws. 1 to 10 and Exs. P-1 to P-6 and acquitted the first Respondent/accused stating that the prosecution has not proved that the accused is guilty of the offence under Section 417 IPC beyond reasonable doubt, against which, the present Crl.R.C. has been preferred by P.W. 1/complainant.