SUSHSMA Vs. YOGANAND

JUDGEMENT

(1.) The Crl. R.C. is filed against the order dated 28.5.2007 in C.C. No. 17573 of 2004, on the file of the Chief Metropolitan Magistrate, Chennai-8, acquitting Respondents 1 and 3/A1 and A3 from the offence under Section 498-A IPC and Section 4 of the Dowry Prohibition Act and Respondent 2/A2 from Section 498-A and 406 IPC and Section 4 of the Dowry Prohibition Act.

(2.) The skeleton of the private complaint is as follows:

(3.) The trial Court, after taking the private complaint on file and since the offences are cognizable, furnished the copies of documents to the Respondents 1 to 3/accused and since they pleaded not guilty, the trial Court examined P.Ws.1 to 6 and marked Exs.P-1 to P-10 and acquitted Respondents 1 to 3/accused stating that the prosecution has not proved the private complaint, which is a counter-blast of the divorce petition filed by her husband/A1, against which, the present Crl.R.C. as been preferred by the revision Petitioner/P.W.1/complainant.