VIJAYAKUMAR Vs. STATE OF THE TAMIL NADU

JUDGEMENT

(1.) The appellant is an accused in S.C.No.76 of 2011 on the file of the Session Court (Fast Track, Mahila Court, Krishnagiri).

(2.) The Deputy Superintendent of Police, Denkanikottai prosecuted the appellant/accused for having caused cruelty and abetting suicide of his wife, for the offence punishable under Sec. under Sec. 498 (A), 304(B) and 306 IPC and Sec. 4(B) of theTNPHW Act.

(3.) In the trial Court, the prosecution examined twenty witnesses (PW1 to PW 20) and produced seventeen documents (Exhibits P1 to P17). Besides, produced six material objects (MO 1 to 6) and on the side of the defence neither the witnesses nor the documents were marked.