STATE REP BY INSPECTOR OF POLICE Vs. GOPAL

JUDGEMENT

(1.) COMPLAINANT is the appellant in this appeal. The appellant has come forward with this appeal challenging the judgment dated 9.8.2005 by the learned Judicial Magistrate No. I, Chegalpet made in C.C. No. 272 of 1997 acquitting the appellants for the offence under Sections 221 and 223 IPC.

(2.) THE following is the brief account of the prosecution case sans unnecessary details :-

(3.) AFTER analysing the evidence and materials on record, the learned Judicial Magistrate No. I, Chengalpet sentenced the appellants as stated above. Challenging the judgment of acquittal, the appellant is before this Court.