RAO PRAMILA RAO Vs. M B KODANDA RAMAYYA

JUDGEMENT

(1.) This appeal is filed by the complainant against the judgment of acquittal passed by the VII Metropolitan Magistrate-cum-Special Mobile Magistrate, Visakhapatnam, in C.C.No. 1 of 1992, dated 09-12-1994, whereby the first respondent/accused has been acquitted of the charges levelled against him under Section 354 and 506 of IPC and under Section 7(1) (d) of Protection of Civil Rights Act.

(2.) It is not disputed before me that the appellant was working as a Senior Staff Nurse in Dock Labour Board Hospital, Visakhapatnam, where the first respondent/accused was working as a Medical Officer.

(3.) The appellant laid a complaint against the first respondent stating that on 26-10-1990 at about 1.15 p.m. she went to the chamber of the first respondent/ accused with the case-sheet for obtaining prescription for herself and her husband and for obtaining permission for a short leave because the first respondent/accused was incharge Chief Medical Officer on that day. The first respondent/accused granted short leave and prescribed the medicine for the appellant as also for her husband. Thereafter, she enquired as to why the first respondent/accused had suspended her, whereupon the first respondent/ accused caught hold of her hand and pressed her breast and hugged her and thereby outraged her modesty. He also insulted her on the gound of her caste, because she was a member of the Scheduled Caste. The appellant somehow succeeded in getting herself released from the cultches of the first respondent- accused and lodged a written report in the Police Station. First Information Report was recorded by the Station House Officer. The first respondent/ accused falsely lodged a complaint against her under Section 332 of IPC at the same time in the Police Station.