SAGUNTHALA Vs. STATE

JUDGEMENT

(1.) Sagunthala, who has been arrayed as the first accused, out of two accused in this case, has come forward with this appeal, challenging her conviction and sentence passed by the learned Principal Sessions Judge, Trichy, by the judgment dated 26.02.2010 in S.C. No. 88 of 2009 convicting her for the offence under Section 302 IPC and sentencing her to life imprisonment and imposing a fine of Rs. 1,000/-, in default, to undergo rigorous imprisonment for a further period of three months. The learned Principal Sessions Judge, Trichy, by giving the benefit of doubt to the second accused, acquitted him.

(2.) The accused faced the trial under the following backdrop:

(3.) The prosecution, in order to bring home the charges levelled against the accused, examined P. Ws.1 to 16, filed Exs.P.1 to P.29 and marked M. Os.1 to 11.