RENGANATHAN Vs. STATE

JUDGEMENT

(1.) This is an appeal against the judgment and order of acquittal.

(2.) Renganathan (P.W.3), who is the brother of the deceased viz., Perarasi, has preferred this appeal under the proviso to Section 372 Cr.P.C. challenging the judgment and order of acquittal dated 07.11.2017 passed by the Sessions Judge, Mahila Court, Chengalpattu, acquitting the 2 nd respondent in S.C.No.64 of 2014 of the offences under Sections 498-A and 304-B alternatively 302 IPC.

(3.) The prosecution story runs thus :