(1.) THE challenge in this appeal is to the judgment of learned IV Additional Sessions Judge, Chennai, dated 03.12.2011 passed in S.C.No.579 of 2010, convicting the appellant for offence under Section 302 IPC and sentencing her to undergo life imprisonment and fine of Rs.50,000/ -, in default, simple imprisonment for three months.
(2.) THE case of the prosecution is as follows:
(3.) LEARNED trial Judge, on consideration and appreciation of the evidence adduced, found the accused guilty, convicted and sentenced her as stated above. Hence, the present appeal.