R KALARANI Vs. STATE

JUDGEMENT

(1.) This Appeal challenges the Judgment of the Additional Sessions Division, Fast Track Court, Dindigul made in S.C.No.147 of 2004 whereby the appellant was shown as the second accused, stood charged, tried along with the other accused and found guilty under Sections 302 and 201 of the IPC and sentenced to undergo life imprisonment and a fine of Rs.100/-, in default, to undergo three years rigorous imprisonment for the offence under Section 302 of the IPC and to undergo three years rigorous imprisonment and a fine of Rs.100/-, in default, to undergo one year rigorous imprisonment for the offence under Section 201 of the IPC.

(2.) The short facts that are necessary for the disposal of this appeal can be stated as follows:

(3.) In order to substantiate the charges levelled against the accused, the prosecution examined 18 witnesses and relied on 24 Exhibits and 4 MOs. On completion of the evidence on the side of the prosecution, when the accused was questioned under Section 313 Cr.P.C. on the incriminating circumstances found in the evidence of the prosecution witnesses, she denied them as false. No defence witness was examined but Ex.D.1 document was marked on the side of the defence. The trial Court after hearing the arguments advanced by either side and on considering the materials available on record, took the view that the prosecution has proved its case beyond reasonable doubts and found her guilty as per the charges and awarded punishment as referred to above.