AKSHAYA SANJEEV Vs. GANGARAJU

JUDGEMENT

(1.) This appeal is filed by injured PW.2 questioning the judgment and order of acquittal dated 11.6. 2014 passed by the Fast Track Court-XIV in SC.No.1595/2012.

(2.) Case of the prosecution in brief is that all the accused formed themselves into an unlawful assembly with a common object and picked up a quarrel with the complainant Smt.Akshya Sanjeev (appellant herein) on account of passage dispute between them; the accused scolded and insulted her and thereafter at 11.00 p.m. on 25.5.2012 gathered in front of the house of PW.2 and allegedly damaged the window glasses and doors of her house; PW.2 was also assaulted by the accused. It is further alleged that the accused tried to outrage the modesty of PW.2 and consequently she sustained simple injuries. It is further case of the prosecution that all the accused threatened her with dire consequences of taking away her life.

(3.) It is no doubt true that the injured PW.2 is examined before the Court and her evidence is sought to be supported by the evidence of PW.1, who is the eye-witness to the incident in question. On behalf of the accused, Ex.D1 and D2 are marked.