PARAMASIVAN Vs. P MANOKARAN

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal dated 10.08.2006, made in S.T.C.No.1743 of 2005, on the file of the learned District Munsif -cum- Judicial Magistrate, Sivagiri, Tirunelveli District.

(2.) For the sake of convenience, the parties are referred to as 'the complainant and the accused'.

(3.) The prosecution case, in brief, is as follows: