G.K. PARTHASARATHY Vs. SANTHI AND ORS.

JUDGEMENT

(1.) THE revision petitioner is P.W.1 and the maternal uncle of the deceased Rasathi and aggrieved by the order of acquittal, dated 30.11.2007, passed in S.C. No. 58 of 2007 by the Sessions Judge, (Mahila Court), Trichy, has filed the present Criminal Revision Case.

(2.) IN the said Sessions Case, three persons were arrayed as accused, namely, Vijayakumar - husband of the deceased; Santhi - sister of A -1/sister -in -law of the deceased Rasathi and Kaliya Perumal - father of A -1 & A -2 and father -in -law of the deceased Rasathi and they were charged for the commission of the offences under Sections 498 -A, 304 -B read with 34 I.P.C.

(3.) THE facts leading to the filing of this revision, briefly narrated, are as follows: