MAHALAKSHMI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Revision has been preferred against the disposal of S.C.No.287 of 2005 on the file of the Additional District and Sessions Judge, Fast Track Court No.1, Chengalpet, acquitting the respondents from the charges levelled against him under Section 302 and 498(A) I.P.C. and section 4 of Dowry Prohibition Act.

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

(3.) On 30.12.2002, at 1'0 Clock, she was murdered by the 1st accused. So, a case has been registered against A1 to A3 under Sections 498(A) and 304(B) I.P.C. P.W.1 is the mother of the deceased. P.W.2 is the sister of the deceased. P.W.3 is the brother-in-law of the deceased and husband of P.W.2. P.W.1 and P.W.2 have deposed about the marriage between the 1st accused and the deceased Saraswathi.