INDIRANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This revision is directed against the Judgment dated 03.06.2009 made in C.C.No. 236 of 2007 on the file of the learned Principal District Munsif cum Judicial Magistrate Court, Uthukottai.

(2.) The defacto complainant namely Indirani is the revision petitioner herein challenging the order of acquittal made against the second respondent namely Rajasekaran claimed to be her husband.

(3.) According to revision petitioner, she and second respondent herein are husband and wife and their marriage took place against the wishes of the second respondent family. Previously due to the animosity faced, both of them were forced to leave their village and their marriage was solemnized in Thiruthani temple. At the time of marriage, the second respondent worked as a Senior Inspector of Deputy Registrar Office, Co-Operative Societies, Tiruvallur. After their marriage they shifted to Kadambathur and started living therein. Out of their wedlock they had a girl child namely Meghala (PW2).