SUBRAMANIAN Vs. CHITHULI ALIAS RAJAN

JUDGEMENT

(1.) CHALLENGING and impugning the judgement dated 20.11.2002 passed by the Additional District Judge (Fast Track Court III), Vridhachalam, in S.C.No,72 of 2001, this criminal revision case is focussed.

(2.) BROADLY but briefly, narratively but precisely, the facts which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:- The police laid the police report in terms of Section 173 of Cr.P.C. for the offences under Sections 354 and 306 of IPC and under Section 4 of the Tamil Nadu Prohibition of Eve Teasing Act as against the accused on the ground that on 9.1.2000 at about 7.00 a.m. at Melar, C.Keeranur Village, within Kammapuram Police Station limits, the accused teased and harassed the deceased Ilavarasi, aged about 14 years, and spate on her face, and that too after pulling her jacket collar and also uttered out filthy and derogatory words as against her. Whereupon, as a sequela of the incident, she set herself ablaze in her house. Inasmuch as the accused pleaded not guilty, the trial was conducted. (b) During trial, on the prosecution side P.W.1 to P.W.12 were examined, Exs.P1 to P7 and M.Os.1 to 4 were marked. On the accused's side, no oral or documentary evidence was adduced. (c) Ultimately, the trial Court acquitted the accused of all the offences with which he was charged.

(3.) THE point for consideration is as to whether there is any perversity or non-application of law in acquitting the accused of all the charges, with which he was charged.