AMUDHA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS revision has been preferred by the wife of the victim viz. , Amudha against the Judgment in S. C. No. 99 of 2003 on the file of the Court of Principal Sessions Judge, Dharmapuri at Krishnagiri.

(2.) THE accused has been charged under Section 302 IPC for having murdered Nagaraj, co-employee of Agricultural Extension Centre (Godown) Marandahalli District, the husband of Amudha, the revision petitioner herein.

(3.) AFTER the full fledged trial, the case is ended in acquittal. So against the findings of the learned trial Judge, this revision has been preferred by P. W. 2, Amudha, the wife of the late Nagaraj.