MURUGASAMY GOUNDER Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the convictions and sentences passed in Special Sessions Case No.4 of 2007, dated 12.12.2007, by the Special Court/Principal District Court, Coimbatore.

(2.) The case of the prosecution is that on 30.09.2006, at about 2.00 p.m., while the defacto complainant along with her daughter by name Parimala has grazed cattle in RRB Wind Mill, the accused has called the defacto complainant by using her caste intentionally, scolded her by using filthy words and also tried to outrage her modesty. Further the accused has attacked the defacto complainant and her daughter and thereby caused injuries. After occurrence, the defacto complainant has given a complaint and the same has been registered in Crime No.299 of 2006 by the investigating officer, viz., P.W.8. The complaint given by the defacto complainant has been marked as Ex.P1.

(3.) On receipt of Ex.P1, P.W.8 has conducted investigation, examined connected witnesses and after completing the same, laid a final report on the file of the District Munsif-cum-Judicial Magistrate, Palladam and the same has been taken on file in P.R.C.No.42 of 2006.