MARIAMMAL Vs. STATE REP.BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C.No.29/2004 on the file of the learned Sessions Judge, Karur. She stood charged for the offence under Section 302 IPC. The trial court, by judgment, dated 25.10.2004, convicted her under Section 302 IPC and sentenced her to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment one year. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) THE case of the prosecution is briefly as follows:

(3.) OUT of the witnesses examined, P.W.1 is the Village Panchayat President and he has spoken to about the extra judicial confession given by the accused to him. P.Ws.2, 3 and 4 are neighbours of the accused. They are eye-witnesses to the occurrence. They have vividly spoken to about the occurrence. P.W.6 has spoken to the fact that he conducted autopsy on the body of the deceased and he has also spoken to about the cause of death. The others are official witnesses.