LAWS(MAD)-2024-3-575

G. VIJAYA Vs. STATE

Decided On March 08, 2024
G. Vijaya Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Appeal is preferred by the wife of the deceased Benedict on being aggrieved by the judgment of the trial Court acquitting the accused.

(2.) Facts in nutshell:-

(3.) Being aggrieved, P.W.1 the wife of the deceased Benedict, has preferred the Criminal Appeal.