R ANUSUYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS revision has been preferred against the order of acquittal by the learned Sessions Judge of Mahila Court , Salem in S. C. No. 420 of 2001. The accused has been charged under Section 307 of IPC.

(2.) THE Committal Court, viz. , learned Sessions Judge of Mahila Court , Salem after taking cognizance and on appearance of the accused on summons , furnished copies under Section 207 Cr. P. C. and after framing charges, when questioned, the accused pleaded not guilty.

(3.) WHEN incriminating circumstances were put to the accused, the accused would deny his complicity with the crime. The accused has marked Exs D1 to D3 on his side.