KANI ALIAS KANIAMMA Vs. STATE

JUDGEMENT

(1.) This criminal appeal is preferred against the judgment dated 26.9.2011 passed in S.C. No. 227 of 2008 by the learned Sessions Judge, Mahalir Neethimandram, Chennai, where-under the 1st appellant was convicted for offence under Section 302 IPC and sentenced to life imprisonment and fine of Rs. 10,000/- i/d 6 months S.I. and both the appellants were convicted for offence under Section 498A IPC and sentenced to undergo 3 years rigorous imprisonment and fine of Rs. 5,000/- i/d 3 months S.I. The prosecution case is as follows:

(2.) On appreciation of evidence and materials placed before it, the Trial Court convicted the accused and sentenced them as above stated.

(3.) We have heard the learned counsel for the appellants and the learned Additional Public Prosecutor.