MAYAKRISHNAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in S. C. No. 103 of 2000 on the file of the Sessions Judge, Vellore.

(2.) THE short facts of the prosecution case relevant for the purpose of deciding this appeal are as follows: on 8. 11. 1999 at about 6. 30 pm when the complainant was waiting for her mother, who is collecting firewood near Ponniamman Koil pond situated at Mangattucheri village, the accused who does not belong to SC/st community came there and under the pre-text of getting some answers from the complainant suddenly caught hold of her hand and closed her mouth and pulled her into a bush with an intention to outrage her modesty and forcibly molested her and in the course of the same transaction the accused bet the complainant on her hip with a stick causing simple injury.

(3.) THE case was taken on file by the Sessions Judge and on appearance of the accused copies under Section 207 of Cr. P. C. , were furnished to him and the charges under Section 3 (1) (x) of SC/st (Prevention of Atrocities) Act and under Section 323 IPC were framed and when questioned, the accused pleaded not guilty.