MARIYALIO AMUTHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) On a complaint given by one Mahimai Arockiya Mary, daughter of Arockiya Dass, the respondent police registered case in Crime No.685 of 2011 under Ss. 417, 376 IPC and Sec. 4 of Tamil Nadu Prevention of Women Harassment Act against Mariyalio Amuthan (appellant herein) and 5 others.

(2.) On completion of investigation, the respondent police filed final report. On the material relied on by the prosecution, the Principal District and Sessions Judge, Villupuram framed the following Charges:Charge 1: ( Against A-1)

(3.) To substantiate the above charges, the prosecution examined 16 witnesses. Marked 16 documents and one material object. The third accused (father of the first accused ) had mounted the witness box and examined as DW-1.