BANU NAIDU Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of acquittal dtd. 28/9/2021 passed by the learned Sessions Judge, Mahila Court, Cuddalore, in S.C.No.70 of 2019.

(2.) The prosecution story runs thus:

(3.) On appearance of the appellants, the provisions of Sec. 207 Cr.P.C. were complied with and the case was committed to the Court of Session in S.C.No.70 of 2019 and was made over to the Sessions Court [Mahila Court], Cuddalore, for trial. The trial Court framed charges u/s.120- B, 302, 404 and 201 IPC against the appellants and when questioned, the appellants pleaded 'not guilty'.