NAVASAKTHI Vs. STATE

JUDGEMENT

(1.) ON 20.4.1999, the accused persons numbering about eight, came in a jeep to the house of the victim woman Navasakthi, armed with aruval, thadi and other dangerous weapons and caused damage to the household articles, trees, attempted to attack Navasakthi, her husband and her daughter and committed an act of outraging modesty. ON the complaint given by the said Navasakthi, the case was registered against them.

(2.) AFTER investigation, the charge sheet was filed against the accused persons on C.C.No. 317 of 1999 before the Judicial Magistrate No.1, Pollachi for the offences under Secs. 147, 148, 427, 354 and 506, Part II, I.P.C.

(3.) THE learned Judicial Magistrate also entertained the said endorsement and acquitted the accused, just expressing his helplessness and observing about the negligent attitude of the police in not procuring the witnesses for trial, though they were seriously affected due to the offences committed by the respondent/accused. As a matter of fact, all the witnesses, the victims, are alive and available in the village.