VIJAYAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This jail appeal is preferred against the judgment of conviction and sentence made in S.C.No.384/2007 on the file of the 3rd Additional Sessions Court (Adhoc -I), Thodupuzha.

(2.) The prosecution case is as follows: In the night on 07.01.2006, accused gave poison namely phorate to deceased Litty by mixing it in the food. Litty is the daughter of her husband in his first marriage. The child died at about 10 a.m. on 08.01.2006, while undergoing treatment at I.C.H. Hospital, Kottayam. PWs1 to 19 were examined and Exts.P1 to P13 and Exts.X1, X2 and X2(a) were marked. MO1 to MO4 were also marked. On the side of the defence, Exts.D1 and D2 were marked.

(3.) After appreciating the evidence, the court below convicted the accused for murder and sentenced to undergo rigorous imprisonment for life and also sentenced to pay a fine of Rs.1,000/ - with default imprisonment for three months. Aggrieved by the said judgment of conviction and sentence, this appeal preferred from jail.