LAWS(MAD)-2007-4-316

M VIJAYAKUMAR Vs. STATE OF TAMIL NADU

Decided On April 17, 2007
M.VIJAYAKUMAR Appellant
V/S
STATE REP.BY INSPECTOR OF POLICE, ALL WOMEN POLICE STATION VELLORE Respondents

JUDGEMENT

(1.) THIS revision has been preferred against the Judgment in C. A. No. 39 of 2001 on the file of the Additional District and Sessions Judge (Fast Track Court), Vellore. On the basis of the complaint preferred by the wife Violasingh, All Women Police, Vellore have registered a case in Cr. No. 8 of 1999 under Section 498 A of IPC and under Section 4 of Dowry Prohibition Act.

(2.) THE case was taken on file by the learned Judicial Magistrate No. 5, Vellore in C. C. No. 86 of 1999 and on appearance of the accused on summons, copies under Section 207 Cr. P. C were furnished to the accused and when charges were framed under Section 498a of IPC and under Section 4 of Dowry Prohibition Act and questioned the accused pleaded not guilty.

(3.) ON the side of the prosecution P. Ws 1 to 11 were examined. Exs P1 to P3 were exhibited.