N DHAMODHARASAMY Vs. E CHANDRASEKARAN

JUDGEMENT

(1.) This criminal revision case has been filed by the de facto complainant, who was examined as P.W. 1 in the trial Court, against the judgment of acquittal pronounced by the Sessions Judge, Magalir Neethimandram, Coimbatore in S.C. No. 102 of 2005 on the file of the said Court acquitting the respondents 1 to 7 herein (A 1 to A7) in respect of the offences under Sections 498-A, 304-B and 306 IPC and Section 4 of Dowry Prohibition Act, for which they were prosecuted.

(2.) The facts leading to the filing of the present criminal revision case, can be briefly stated as follows:-

(3.) Aggrieved by and challenging the legality of the said judgment of acquittal, the de facto complainant who deposed as P.W. 1 before the trial Court, has brought-forth this criminal revision case on various grounds set out in the grounds of criminal revision case.