MANJULA Vs. SELVAKUMAR

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment of acquittal made by the learned Principal District and Sessions Judge, Chengalpet, Kancheepuram in S.C.No.51 of 2007, dated 30.07.2012.

(2.) The 2nd respondent police has registered a case against the 1st respondent in Crime No.197 of 2006 and after investigation laid a charge sheet before the learned District Munsif cum Judicial Magistrate, Thirukazhukundram. The learned Magistrate taken the charge sheet on file in P.R.C.No.1 of 2007. After completing the formalities, since the offence charged against the 1st respondent is triable by the Court of Sessions, the learned Magistrate committed the case to the learned Principal District and Sessions Judge, Chengalpet, Kancheepuram District and the learned Principal Sessions Judge, taken the case on file in S.C.No.51 of 2007. The learned Sessions Judge after completing the formalities framed charges against the 1st respondent for the offence under Sections 16 and 17 of the Bonded Labour System (Abolition) Act, 1976 and Section 3(1)(x) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989. During trial, in order to prove the case of the prosecution, on the side of the prosecution P.Ws.1 to 13 were examined, Exs.P1 to 12 were marked and no material objects were produced. After completion of prosecution side evidence, the incriminating evidence against the accused are put before the accused and denied as false. On the side of the defence no oral and documentary evidence was produced.

(3.) The learned Principal District and Sessions Judge, Chengalpet, Kancheepuram District, after completing the trial, heared the arguments advanced by both the counsel on record and on considering the oral and documentary evidence, found the 1st respondent/accused not guilty for the offence under Sections 16 and 17 of the Bonded Labour System (Abolition) Act, 1976 and Section 3(1)(x) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and accordingly by judgment dated 30.07.2012 acquitted him from the charges levelled against him.