SARASWATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Criminal Revision is filed against the Judgment dated 16. 9. 2005 rendered in S. C. 112 of 2004 by the learned principal Assistant Sessions Judge, Trichy.

(2.) THE case of the Prosecution is briefly as follows:

(3.) BEFORE the trial Court P. Ws. 1 to 7 were examined and Exs. P. 1 to 7 were marked. M. O. I was marked.