ANJALAI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the Appellant/Sole Accused in S.C. No.378 of 2018 on the file of I Additional District and Sessions Judge, Cuddalore, assailing the Judgment passed by the learned Sessions Judge on 17/12/2020 in which she was convicted and sentenced to Undergo Imprisonment for Life and Fine of Rs.2,000,.00 in default, to undergo six months' Simple Imprisonment for the offence under Sec. 302 of 'the Indian Penal Code (45 of 1860)' [hereinafter referred to as 'I.P.C.' for the sake of brevity].

(2.) The case of the Prosecution, in brief, is as follows:

(3.) The points that arise for consideration in this Appeal are as follows: (i) Whether the Prosecution has proved the charge under Sec. 302, I.P.C., against the Appellant/Accused beyond reasonable doubt ? (ii) Is there any reason to interfere with the Trial Court Judgment ? Discussion and decision for Point Nos.(i) and (ii):