REMYA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal preferred by the second accused (for short 'A2') challenging the verdict of 5th Additional Sessions Court, Kollam in S.C. No.2044 of 2011 dated 12/06/2014 by which she was found guilty for offences punishable under Sections 449, 394 and 302 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC') and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 20,000/- (Rupees Twenty Thousand only) with a default sentence of rigorous imprisonment for four months months for offence under Section 302 read with Section 34 of IPC; rigorous imprisonment for five years and to pay an amount of Rs. 10,000/- (Rupees Ten Thousand only) with a default stipulation of rigorous imprisonment for two months for offence under Section 449 read with Section 34 of IPC; rigorous imprisonment for five years and to pay a fine of Rs. 10,000/- (Rupees Ten Thousand only) with a default stipulation of rigorous imprisonment for two months for offence under Section 394 read with Section 34 of IPC. Sentences were directed to run concurrently. First accused (for short 'A1') was absconding at the time of trial and hence his case is split up and renumbered.

(2.) The following is the allegation of the prosecution against the appellant:

(3.) To prove the allegations, prosecution examined PW1 to PW19 as witnesses, marked Exts.P1 to P26 documents and identified MO1 to MO29 material objects. After closing prosecution evidence, A2 was questioned under Section 313 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') and she denied all allegations levelled against her. She stated that the case is a false and cooked up one. No defence evidence is adduced.