ANITHA Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Crl.R.C. is filed against the judgment of acquittal, dated 22.1.2009 passed by the learned Judicial Magistrate No. 1, Gobichettipalayam in C.C. No. 151 of 2004, acquitting the second Respondent/A1 from the charges under Sections 495, 498A, 506 (Part 2) IPC and Section 4 of the Dowry Prohibition Act and third and fourth Respondents/A2 and A3 from the charge under Section 498A IPC. Challenging the order of acquittal, P.W.1, the wife of A-1 has preferred this Crl.R.C.

(2.) The skeleton of the prosecution is as follows:

(3.) The trial Court, after following the procedures, examined the witnesses P.Ws.1 to 19 and marked Exs.P-1 to P-10 and M.Os.1 and 2 and acquitted the accused from the charges levelled against them, as stated above, against which, the present Crl.R.C. is preferred by P.W.1.