SHYAMALA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed to set aside the judgment of conviction and sentence passed in S.C.Nos.166 of 2017, dtd. 29/11/2018, on the file of the learned Sessions Judge, Mahalir Neethi Mandram, Madurai.

(2.) On 20/11/2015 at 19.00 hours, Thiru.N.Kumaragurubaran of Tallakulam, Madurai, gave a written complaint to the Inspector of Police attached to D-1, Tallakulam (Crime Branch) Police Station Madurai, informing that his daughter Pavithra found dead with stab injuries at her residence in the first floor of Door No.16/35, Old Agraharam Street, Chinnachokkikulam, Madurai. Based on the complaint, a case was registered in Crime No.1321 of 2015 and taken up for investigation.

(3.) The sum and substance of the prosecution case as spoken through the witnesses: P.W.1 is the father of the deceased Pavithra. He is the de-facto complainant in this case. P.W.2 is the mother-in-law of the deceased. The deceased and P.W.2 were residing at the first floor of Door No.16/35, Old Agraharam Street, Chinna Chokkikulam, Madurai. P.W.6 Selvi and her husband Sampath Kumar P.W.7 are the owners of the house and they were residing in the ground floor. Shyamala, the appellant herein is a tailor by profession. She was residing near the house of P.W.1 (father of the deceased). The appellant was doing job work for P.W.18 Nagarani, who is running a tailoring shop. The appellant used to stitch clothes for the deceased since her school days, thereby, she had good acquaintance with the deceased. Ramesh (A-2) is the male friend of the appellant. He is driver by profession. Earlier, he was running a Travels, which run into loss after the vehicle got damaged in an accident. Therefore, he was in need of huge money. Taking advantage of the acquaintance and the knowledge that the deceased will be alone, the appellant and her male friend Ramesh decided to kill Pavithra and rob her jewels.