RAVIKUMAR Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused in the Sessions Case in S.C.No.543 of 2006 on the file of the learned Additional Sessions Judge, Mahila Court, Cuddalore is the appellant.

(2.) He was accused of having subjected his wife Sangeetha to cruelty and dowry torture and as a result of that, she has committed suicide.

(3.) In the Trial Court, he has been tried for charges under Sections 498-A and 304-B IPC.