STATE Vs. PALAVESHAM

JUDGEMENT

(1.) The appeal is preferred by the State against the acquittal of the respondents/accused from the charges under section 498(A), 304(B) r/w 34 I.P.C.

(2.) The brief facts of the prosecution case is as follows:

(3.) In order to establish the case, the prosecution examined P.Ws.1 to 16; marked Exs.P.1 to P.23 and marked one Material Object. After the examination of prosecution witnesses, the accused were questioned under Section 313 Cr.P.C. with regard to the incriminating circumstances for which they denied their complicity. No witness was examined on the side of the accused, but three exhibits were marked during the cross examination of P.W.1. The Trial Court, after analyzing the evidence on record, acquitted all the three accused from the charges under section 498(A), 304(B) r/w 34 I.P.C. Challenging the acquittal, the State has preferred this appeal.