PETCHIYAMMAL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal arises out of the judgment of Conviction and Sentence rendered by the learned II Additional District Sessions Judge, Thoothukudi in S.C.No.115 of 2015, dtd. 23/6/2016.

(2.) On conclusion of trial in S.C.No.115 of 2015, the learned trial Judge found the appellant guilty and convicted her for the offence under Sec. 302 of IPC and sentenced her to undergo life imprisonment and to pay a fine of Rs.1,000.00, in default, to undergo one year simple imprisonment.

(3.) The facts leading to filing of this appeal and necessary for its disposal, are as follows:-