SENTHILVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in C. C. No. 245/1997 on the file of the Court of Chief Judicial Magistrate, Puducherry.

(2.) THE short facts of the prosecution case is that seven months prior to 8. 7. 1997 at Door No. 40, Rangapillai Street, Puducherry, in furtherance of common intention subjected the complainant Malathi to cruelty by beating, also demanding a Hero Honda Motor Cycle, cash of Rs. 50,000/-, and a water heater as dowry. A case was registered on the complaint preferred by P. W. 1. The case was taken on file by the learned Judicial Magistrate, Puducherry in C. C. No. 245/1997 against the A1, husband of the complainant (P. W. 1), and A2, mother-in-law of the complainant.

(3.) ON appearance of the accused on summons the copies under Section 207 of Cr. P. C. were furnished to the accused and charges as indicated above were framed. When questioned the accused pleaded no guilty. On the side of the prosecution P. W. 1 to P. W. 8 were examined and Ex. P. 1 to Ex. P. 10 were marked. No material objects were marked.