N KAVITHA Vs. R CASTRO

JUDGEMENT

(1.) The de facto complainant in C.C.No.92 of 2013 on the file of the learned Judicial Magistrate, Additional Mahila Court, Coimbatore, is the appellant herein.

(2.) This criminal appeal is preferred against the order of acquittal passed by the learned Judicial Magistrate, Additional Mahila Court, Coimbatore, in C.C.No.92 of 2013.

(3.) Based upon the complaint given by the appellant herein, a case was registered in Crime No.32 of 2010 by the Inspector of Police, All Women police station [East], Coimbatore. After investigation, Charge Sheet has been filed against accused Nos.1 to 4 for the alleged offence under Section 498(A) r/w. 109 IPC and Sections 3 and 4 of the Dowry Prohibition Act.