V PONNUSAMY Vs. P THIRUSELVAM

JUDGEMENT

(1.) THE unsuccessful complainant, before the IX Metropolitan Magistrate, in C. C. No. 4317/1992, is the appellant before me.

(2.) THE appellant/complainant, preferred a private complaint before the IX Metropolitan Magistrate, Saidapet, Chennai, against the respondent, arraying him as accused, seeking punishment under Sections 498, 323, 506 Part II, I. P. C. , alleging that the accused/respondent had sexual intercourse with his wife, repeatedly, that on 30. 4. 1992, the accused took away his wife and thereafter detained her, that when the same was questioned, the accused/respondent criminally intimidated and assaulted him, and therefore, he should be dealt with under Sections 498, 323, 506 part II, I. P. C.

(3.) THE learned IX Metropolitan Magistrate, Saidapet, Chennai, after recording the sworn statement of the complainant/appellant, felt, prima facie, offences under Sections 498 and 323, I. P. C. , have been made out, and in this way, he took the case on file as C. C. No. 4317/1992.