MOHANA Vs. STATE

JUDGEMENT

(1.) THE challenge in this appeal is to the Judgment dated 10.05.2006 made in SC.No.113/2005 passed by the learned I Additional District Judge, Full Additional Charge, Mahila Court, Salem, convicting the appellant who is arrayed as A2 for the offence u/s.306 IPC and sentencing her to undergo 5 years rigorous imprisonment and to pay a fine of Rs.500/- and in default to undergo 4 months rigorous imprisonment.

(2.) THERE are 2 accused in this case, viz., A1 and A2 and the learned Trial Judge, disbelieving the prosecution case, acquitted A1 and convicted A2 as stated bove.

(3.) THE learned Trial Judge on consideration of evidence adduced by the prosecution rejected the case of the prosecution in respect of A1 and convicted the appellant/A2 as stated above.