KIRUTHIGA Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant to set aside the judgment of conviction and sentence passed by the learned Principal Sessions Judge, Namakkal dtd. 26/9/2019 in S.C.No.183 of 2018.

(2.) The appellant herein is the sole accused in the above referred case. She stood charged for the offences punishable under Ss. 302 and 309 of I.P.C. By a judgment dtd. 26/9/2019, the learned Principal Sessions Judge, Namakkal convicted the appellant under Sec. 304(i) I.P.C. and sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs.5,000.00, in default to undergo Simple Imprisonment for three months. For the offence under Sec. 309 I.P.C., the learned Principal Sessions Judge, Namakkal acquitted the appellant from the charge.

(3.) Challenging the said conviction and sentence the accused is before this Court, by way of filing the present criminal appeal.