MATHIYA @ SUNDARRAJAN Vs. STATE

JUDGEMENT

(1.) The appellant stood charged for an offence punishable under Sec. 302 IPC in S.C No.12/2015.

(2.) The learned trial court Judge, after full trial, convicted and sentenced the appellant, vide her judgment dtd. 5/1/2016, as detailed hereunder.

(3.) The case of the prosecution as could be discerned from the oral and documentary evidence is as follows: