BATHIRAMMAL Vs. K KALYANASUNDARAM

JUDGEMENT

(1.) THIS Criminal Revision has been preferred against the order, dated 26. 04. 2004 passed in Crl. M. P. No. 1 of 2004 in S. C. No. 292 of 2002 on the file of the Additional Sessions Judge / FTC No. III, Coimbatore .

(2.) IT is seen that the petitioner herein Tmt. Pathirammal filed a private complaint against the respondents 1 to 3 / accused before the fourth respondent under Section 200 of the Code of Criminal Procedure, for the alleged offence under Section 306 r/w 511 IPC and under Sections 4 and 9 of tamil Nadu Prohibition of Charging Exorbitant Interest Ordinance, 2003 and sections 4 and 9 of the said ordinance r/w Section 511 IPC.

(3.) ON a perusal of the case records, it is seen that the revision petitioner / complainant never entered into the witness box to depose her case, for the reasons best known to her.