BALAMURUGAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Appeal is filed against the judgment passed by the Sessions Judge, Mahila Court at Salem in S.C.No.82 of 2016 dated 21.10.2019.

(2.) The respondent police registered the case against the appellant and two others for the offences punishable under Sections 376, 417 and 506(ii) of IPC in Crime No.15 of 2015 and investigated the matter and laid the charge sheet before the learned Judicial Magistrate No.4 (Mahila Court Salem), the learned Mahila Judge has taken the charge sheet on file in PRC.No.1 of 2016. Since, the offences are triable by Sessions Court the case was committed to learned Session Judge Salem and the same was taken on file in S.C.No.82 of 2016. Since the offences are against the women, the learned Principal Session Court made over the case to the Mahila Court Salem. The learned Special Judge after completing the formalities, framed the charges against the accused 1 to 3 for the offences under Sections 376(1), 417, 506 (2) of IPC and 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 1998 against the appellant/A1 and the offences under Sections 417, r/w 34, 506(2) and 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 1998.

(3.) After framing the charges in order to prove the case of the prosecution, during the trial on the side of prosecution 14 witnessess were examined as P.W. 1 to P.W.14 and 11 documents were marked as Ex.P1 to P11 and no material object was exhibited. On the side of the defence no one was examined as witness and no documents was marked.