MANJUNATHAN Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in c. A. No. 140 of 2004 on the file of the Principal Sessions Judge, Vellore , which had arisen out of the judgment in C. C. No. 361 of 2003 on the file of the Judicial magistrate, Gudiyatham. The accused has been charged under Section 417 & 506 (ii) IPC.

(2.) AFTER taking cognizance of the offence, the learned judicial Magistrate has issued summons to the accused and on his appearance, furnished copies under Section 207 Cr. P. C, and when the offence was explained and questioned he pleaded not guilty.

(3.) P. W. 2 is the mother of P. W. 1. She had corroborated the evidence of P. W. 1 to the effect that P. W. 1 had informed her that she gave her 1/2 soverign of gold ring to the accused believing that he will marry her. P. W. 2 would further depose that since the accused has refused to marry P. W. 1, she went to the extent of committing suicide by consuming poison and that she admitted P. W. 1 in the hospital and saved her life.