CHELLAPPA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellants were charged and tried before the learned Sessions Judge, Mahila Court, Tirunelveli, in S.C.No.304 of 2004, dated 18.12.2019, for the offence u/s 304 (b) I.P.C . and on being found guilty, were convicted and sentenced as under :-

(2.) The facts of the case are briefly stated hereunder :-

(3.) In order to prove the case of the prosecution, during the trial, on the side of the prosecution as many as 13 witnesses were examined as P.W1 to P.W.13 and 11 documents were marked as Ex.P. 1 to Ex.P.11 and one Material object-M.O.1 was marked.