K SAROJINI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS revision has been preferred against the Judgment in S. C. No. 388 of 2001 on the file of the Second Additional Sessions Judge, Coimbatore.

(2.) A1 and A2 have been charged under Sections 498a, and 302 IPC and under Section 4 of the Dowry Prohibition Act.

(3.) BEFORE the trial Court, P. Ws 1 to 14 were examined and Exs P1 to P17 were exhibited and M. Os 1 to 8 were marked. On the side of the accused Exs D1 to D4 were marked.