KANNAMMAL Vs. STATE

JUDGEMENT

(1.) ORIGINALLY, there were two accused. Accused No. 1 is the wife. Accused No. 2 is her husband. Accused No. 2 was acquitted and accused No. 1 alone was convicted for the offences punishable under Sections 302 and 201 of the Indian Penal Code. For the offence under Section 302 of the Indian Penal Code, accused No. 1 was sentenced to undergo imprisonment for life and for the offence under Section 201 of the Indian Penal Code, she was sentenced to undergo two years rigorous imprisonment. Challenging the said conviction and sentence, accused No. 1 has filed this appeal.

(2.) THE facts in brief, leading to the conviction, are as follows:-

(3.) MR. K. N. BASHA, learned counsel appearing for the appellant, would take us though the entire evidence and contend that the entire case is based upon only circumstantial evidence and the only circumstance available is Ex. P. 1 the extra judicial confession and it also suffers from various infirmities and as such, there are no sufficient materials to convict the appellant and the appellant is entitled to be acquitted on that aspect.