BABY Vs. THIAGARAJAN LAKSHMI ESWARI

JUDGEMENT

(1.) This appeal is filed against the order of acquittal of the respondents passed by Judicial Magistrate,Kangeyam. The offence alleged against the accused is punishable under Sections 494 r/w 109, 506(i), 3 44 and 385 I.P.C.

(2.) The brief case of the prosecution is as follows: A.3, Eswari gave a complaint to the Vellakoil Police Station stating that she developed relationship with P.W.3, which resulted her becoming pregnant. Therefore, she gave a complaint to arrange for the marriage between P.W.3 and A.3. A.4 , Sub Inspector of Police at that time compelled P.W.3 to marry A.3 and their marriage took place in the Police Station. Thereafter , the marriage was registered at the Sub Registrar office also. After coming to know of this, P.W.1,gave a complaint against A.1 father of A3 and A.2, mother of A.3. A private complaint was also registered and taken on file. Charges were framed against the four accused for the offence punishable under Sections 344,385, 494 r/w 109 I.P.C.

(3.) To prove the charges, on behalf of prosecution, P.Ws.1 to 4 were examined and Exs.P.1 to P.9 were marked. On behalf of the accused, Sub registrar was examined as D.W.1 and Ex.D.1 was marked.