DHANAPACKIAM Vs. STATE

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 8.11.2005, passed by the Judicial Magistrate No.1, Mettur Dam, in C.C.No,55 of 2003, this criminal revision case is focussed.

(2.) A 'resume' of facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:-The police registered the case in Crime No.1 of 2003 for the offences under Section 498-A IPC and Section 4 of Dowry Prohibition Act as against the accused, at the instance of P.W.1-Dhanapackiam. The learned Magistrate, after hearing both sides, acquitted the accused. On the Government side no appeal was filed. Being aggrieved by and dissatisfied with the acquittal of the accused, this revision is focussed by the de-facto complainant, on various grounds, the gist and kernal of them would thus:-The learned Magistrate acquitted the accused on the sole ground that the witnesses, who spoke in support of the prosecution case, are the victim herself and her parents and other near relatives and that there was no independent evidence to buttress and fortify the case of the prosecution.

(3.) HEARD the learned Additional Public Prosecutor also.