JULI JOHN Vs. RAMAN

JUDGEMENT

(1.) Mrs. Juli John, the petitioner herein, challenging the judgment acquitting the first respondent in C.C. No. 185/90 on the file of the IV Metropolitan Magistrate, Saidapet, Madras in respect of the offence under Section 354, I.P.C., has filed this Revision.

(2.) The case of the prosecution is as follows :

(3.) In the trial Court, on behalf of the prosecution, P.W. 1 to P.W. 8 were examined and Ex. P-1 to Ex. P-4 were marked. On the side of defence, Ex. D-1 to Ex. D-3 were marked.