MADAMMAL Vs. STATE

JUDGEMENT

(1.) THIS appeal has been filed challenging the conviction and sentence imposed by the learned III Additional District and Sessions Judge, Dharmapuri District at Krishnagiri.

(2.) MADAMMAL, the appellant was convicted for the offence under Section 302 I.P.C. for having murdered one Devika, who was the paramour of her husband. Challenging the same, this appeal has been filed.

(3.) WE have given our anxious consideration to the rival contentions urged by the counsel for both the parties and also gone through the records.