UDHAYAKUMAR Vs. STATE BY INSPECTOR OF POLICE, CHENNAI

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the conviction and sentence dated 30.09.2013 passed in Sessions Case No.28 of 2012 by the Sessions Judge, Mahila Court, Chennai.

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

(3.) Based on the above materials, the trial Court framed charges for the offences under Sections Sec.498-A and Sec.304 B of IPC or in the alternative Sec.306 r/w 34 IPC against A1 to A3. The accused denied the same. In order to prove the charges, on the side of the prosecution, P.W.1 to P.W.12 were examined and Exs.P.1 to P.14 and M.O.1 to M.O.2 were marked.