(1.) The Criminal Revision Case is directed against the judgment passed in Crl.A.No.6 of 2015 dated 27.02.2017 on the file of the Additional District and Sessions Court (Special Court for E.C and NDPS Act Cases) Pudukkottai, reversing the judgment of acquittal made in C.C.No.159 of 2010 dated 12.11.2014 on the file of the District Munsif-cum-Judicial Magisterial, Keeranur.
(2.) The revision petitioner is the sole accused in C.C.No.159 of 2010, facing the charge under Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002 on the file of the District Munsif cum Judicial Magistrate, Keeranur.
(3.) The case of the complainant is that on 19.02.2010 at about 17.30 hours, when P.W.1 defacto complainant was returning from school to her home at Sooriyur and at the place near tamarind tree cross at Chokkampatti Oorani, the accused by closing the mouth of the defacto complainant, had tied turmeric thali thread around her neck and that thereby, the accused had harassed her and outraged her modesty. The respondent police, after completion of investigation, has filed the final report for the offence punishable under Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, against the accused. During trial, the prosecution in order to prove its case, has examined eight witnesses as P.W.1 to P.W.8 and exhibited eight documents as Ex.P.1 to Ex.P8 and one material object as M.O.I. The accused has adduced neither oral nor documentary evidence.