S.JYOTHI Vs. S.SATHISH CHAKRAVARTHI

JUDGEMENT

(1.) The Revision was filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.,') for acquitting the Revisionist for the alleged offence under Ss. 498-A, 323, 342 read with 34 of the Indian Penal Code, 1860 (for short 'the I.P.C.,') by the learned Additional Judicial Magistrate of First Class, Srikalahasti in C.C.No.94 of 2005 vide judgment dtd. 8/12/2009.

(2.) Sri Challa Srinivasa Reddy, the learned Counsel for the Revisionist while reiterating the grounds of the Revision, argued that even though the prosecution could prove the guilt of the Respondent Nos.1 and 2, being A1 and A2, before the learned Magistrate, beyond all reasonable doubt, the learned Magistrate did not believe the version of the prosecution and acquit them.

(3.) The learned Counsel for the Revisionist further argued that P.Ws.1 and 2 had supported the case of the prosecution. P.W.1 was harassed by Respondent No.1 by maintaining illegal intimacy with one woman, who was working in his office and he got illegal contact with some other woman; Respondent No.1 indiscriminately had beat on P.W.1 and locked the door from outside by keeping P.W.1 inside; Respondent Nos.1 and 2 demanded for additional dowry from the parents of P.W.1.