DEIVANAI AMMAL Vs. SIVAPERUMAL

JUDGEMENT

(1.) THE private complaint (P.W.I) has filed this revision praying for the enhancement of sentence awarded to the accused in C.C.No.270 of 1980 by the Judicial Second Class Magistrate, Mannargudi.

(2.) THE petitioner herein has preferred a private complaint against the respondents-accused before the Court below alleging that on 15-8-1979 at about 5-30 a.m., when she had been to Arasur, for fetching water, the fourth accused abused her in filthy language and obstructed her from taking water, while accused 1 to 3 beat he- with hands at her back, chest and face and caused simple injuries and that the police did not take any action on the complaint given by her.

(3.) WHEN the accused were questioned under Section 313, Criminal Procedure Code, they denied the evidence as false and stated that no such occurrence took place as alleged and that this case has been foisted at the instance of one Bhai, who was inimically disposed towards them.