RAJAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dated 25.05.2012 passed by the Sessions Judge (Mahila Court), Coimbatore in S.C.No.37 of 2009.

(2.) The long and short of the facts giving rise to the filing of this case is as under :

(3.) On appearance of the accused, the provisions of Section 207 Cr.P.C. were complied with and the case was committed to the Court of Session in S.C.No.37 of 2009 and was made over to the Mahila Court, Coimbatore, for trial. The trial Court framed charges under Section 4 of the DP Act, 498-A and 304-B IPC against the accused and when questioned, they pleaded "not guilty".