STATE BY: INSPECTOR OF POLICE Vs. PERUMAL

JUDGEMENT

(1.) THE respondents herein are the accused Nos.1 and 2 in S.C.No,8 of 1999 on the file of the learned Additional Sessions Judge, Ariyalur, who are acquitted from the charges under Sections 498(A) and 304(B) I.P.C. Against the said acquittal, the State has preferred this criminal appeal.

(2.) THE case of the prosecution, in brief, is that:

(3.) THE Trial Court, after considering the evidence both oral and documentary, acquitted the accused.