ESWARI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.110 of 2003 on the file of the learned Principal District and Sessions Judge, Madurai. She stood charged for the offence under Section 302 IPC. By judgment, dated 29.08.2003, the trial Court convicted her under Section 302 IPC and sentenced her to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in defaultto undergo rigorous imprisonment for one year. Challenging the said conviction and sentence, the appellant is before this Court.

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

(3.) While so, on 02.10.2002, the deceased had gone to the local police station by around 09.30 p.m. to complain against the accused. While leaving for the police station, the deceased kept PW1 inside the house, locked the house from inside and went away. The accused was still sitting on the Verandha of the house by way of protest. After some time, the deceased returned from the police station. He opened the door of the house. Suddenly, the accused took out a wooden reeper which was lying there and gave a single blow on the head of the deceased. The deceased sustained injuries and became unconscious. The occurrence was witnessed by PWs1 and 2. PW2 is the brother of PW1.