PERIAMMAL Vs. PALANISAMY

JUDGEMENT

(1.) THIS Criminal Revision has been preferred against the Judgment of acquittal, dated 30. 11. 2004, made in C. C. No. 368 of 2004, on the file of the Judicial Magistrate No. 2, Namakkal.

(2.) AS per the prosecution case, on 11. 08. 2004, at about 9. 20 a. m, while the defacto complainant was walking on the pathway, belonged to the revision petitioner, she was prevented from proceeding further by the first respondent / accused and abused her with filthy languages and outraged her modesty and also threatened with dare consequences. Based on the complaint given by P. W. 1, the case was registered against the first respondent herein under Sections 341, 294 (b), 354 and 506 (ii) IPC.

(3.) AS per the Judgment of the trial court, it is seen that the copies relied on by the prosecution was furnished to the first respondent, as per Section 207 Cr. P. C. As the first respondent had pleaded not guilty, the case was posted for trial. In support of the prosecution case, 7 witnesses were examined, apart from marking Exs. P. 1 to P. 7 and M. O. 1. On the side of the first respondent / accused, one Natesan was examined as D. W. 1. Considering the evidence available on record and the arguments advanced by both sides, the trial court held that the guilt against the first respondent / accused was not proved by the prosecution, beyond reasonable doubt and recorded acquittal.