SHANTHA Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been preferred by the petitioner/A-2, seeking to suspend the sentence imposed upon her, by judgment and order dtd. 31/1/2022 passed in C.A.No.14 of 2020 by the learned II Additional Sessions Judge, Chidambaram, confirming the order of the learned Assistant Sessions Judge, Chidambaram, in S.C.No.145 of 2013 dtd. 5/11/2020 and to enlarge the petitioner on bail.

(2.) ThE petitioner, who is arrayed as A-2 in S.C.No.145 of 2013 on the file of the learned Assistant Sessions Judge, Chidambaram. She was found guilty for an offence punishable under Sec. 324 of IPC and has been convicted and sentenced as under: <FRM>JUDGEMENT_59_LAWS(MAD)4_2022_1.html</FRM>

(3.) Aggrieved against the same, the petitioner had filed appeal in C.A.No.14 of 2020 and the learned II Additional Sessions Judge, Chidambaram, by judgment dtd. 31/1/2022 had dismissed the appeal and confirmed the conviction and sentence, against which the present revision has been filed.