PAPPA Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C.No.77 of 2004, on the file of the learned Principal District and Sessions Judge, Madurai. She stood charged for offence under Section 302 of the Indian Penal Code. The Trial Court, by Judgment dated 19.07.2004, convicted her under Section 302 of the Indian Penal Code and sentenced her to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for one year. Challenging the said conviction and sentence, the appellant is now before this Court with this Criminal Appeal.

(2.) THE case of the prosecution, in brief, is as follows:-

(3.) AS we have already stated, PW-1 to PW-3 have spoken to about the extra judicial confession said to have been given by the accused to PW-1. PW-4 is the owner of the farm, where the deceased and the accused were working. He has spoken to about the repair of the Motor pump on 12.08.2003. PW-7 is the brother of the deceased. He has spoken to about the frequent quarrels between the deceased and the accused. Similar is the evidence of PW-8. PW-9, Dr.S.Vasagar, has spoken to about the injuries found on the body of the deceased and the cause of death. The others are the official witnesses.