ANNA POORANI Vs. SARAVANAN

JUDGEMENT

(1.) The appellant is the complainant in S.T.C.No.53 of 2007 on the file of the Court of Judicial Magistrate, Aruppukkottai, Virudhunagar District and aggrieved by the order of acquittal, dated 19.02.2008, has filed this Criminal Appeal.

(2.) For the sake of convenience, the array of parties as per the nomenclature before the trial Court, is adopted herein also.

(3.) The complainant has filed the above said complaint, stating among other things that she and the accused are related to each other and the accused had conducting a chit and for that purpose, has borrowed a sum of Rs.3,00,000/- in the year 2001. During the year 2004, the accused, for the purpose of putting up a nursing home, requested the complainant, to advance some amount and accordingly, the complainant pledged 25 sovereigns of gold jewels and gave a sum of Rs.1,00,000/- and by using the said amounts, the accused is running the nursing home/clinic.