PRIYA Vs. INSPECTOR OF POLICE THOOKANAMBAKKAM POLICE STATION

JUDGEMENT

(1.) Priya, the sole accused who was convicted for offences u/s.302, 392 read with 397 IPC, was sentenced to undergo life imprisonment and to pay a fine of Rs.10,000/- and in default, to undergo 6 months rigorous imprisonment for the offence u/s.302 IPC and was sentenced to undergo 7 years rigorous imprisonment and to pay a fine amount of Rs.10,000/- and in default, to undergo 6 months rigorous imprisonment for the offence u/s.394 read with 397 IPC in SC.No.312/2012 by the learned I Additional District and Sessions Judge, Cuddalore, on 14.02.2013, is the appellant before us.

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

(3.) On appearance of the appellant, papers u/s.207 Cr.P.C., were served on her and the case was committed to Court of Sessions and later, transfered to the learned I Additional District and Sessions Judge, Cuddalore who framed two charges as aforesaid.