DR. N. RAMAN Vs. DR. INDIRA KALYANASUNDARAM

JUDGEMENT

(1.) DR . N. Raman is the appellant herein. He filed a private complaint against one Dr. Indira Kalyanasundaram, the respondent herein, for the offence under S. 500 I.P.C. The learned XVIII Metropolitan Magistrate, Saidapet, Chennai acquitted the respondent. Hence, this appeal.

(2.) THE appellant was working as a senior Lecturer in Botany Department, University of Madras, Guindy campus. The respondent was a Reader in the same department. With reference to the alleged imputation made by the respondent herein on three occasions, which lowered his reputation in the estimation of the others, the above private complaint was preferred by the appellant.

(3.) MR . R. Subramanian, Learned Counsel appearing for the appellant, while challenging the impugned judgment, would contend that the trial Court had committed an illegality by acquitting the respondent, despite acceptable materials being available in the case on hand.