VASANTHA Vs. SIVANTHI

JUDGEMENT

(1.) Smt.Vasantha of Malaikodu, Kanniyakumari District, the petitioner herein, on being aggrieved over She judgment acquitting the first respondent in respect of the offence under Section 3(l))(x) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, has filed this revision before this Court. Normally, this Court in the revisional jurisdiction would not entertain this petition challenging the acquittal particularly when the State the real complainant has not preferred any appeal before this Court. However the first informant the petitioner herein who is the victim in order to express her grievance over the judgment of acquittal would state that the said verdict by the trial Court is utterly perverse and patently erroneous. which is liable to be set aside.

(2.) In that view of the matter this Court is desirous to look into the impugned judgment and the materials. The facts are these:

(3.) To prove the case of prosecution, P.W. 1 to P.W. 11 were examined and Exs. P1 to p 12 were marked.