CHANDRA Vs. VEERASAMY

JUDGEMENT

(1.) This Appeal has been filed to set aside the Judgment of the Appellate Court passed by the VI Additional District and Sessions Court, Madurai, Crl.A. No.15 of 2014, dtd. 15/9/2016, reversing the Order of Conviction made in S.T.C. No.315 of 2012, dtd. 13/2/2014 on the file of the Judicial Magistrate Court No.2 (Fast Track Court), Madurai.

(2.) The Appellant is the Complainant in S.T.C. No.315 of 2012. She filed the said S.T.C with the following averments:

(3.) Thereafter, the Petitioner to prove her case, examined herself as PW1 and marked Ex.P1 to Ex.P6. On the side of the Respondent, the father of the Respondent was examined as DW1 and marked Ex.D1 to Ex.D7.