JOTHI Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No. 177 of 2009, on the file of the learned Principal Sessions Judge, Dindigul. He stood charged for the offence punishable under Section 302 of the Indian Penal Code. By Judgment dated 08.07.2010, the Trial Court convicted the appellant under Section 302 of the Indian Penal Code and sentenced her to undergo imprisonment for life and to pay a fine of Rs. 1,000/ - in default to undergo rigorous imprisonment for one year. As against the said conviction and sentence, the appellant has come up with this Criminal Appeal.

(2.) THE case of the prosecution, in brief, is as follows: -

(3.) CONTUSION 10 X 6 cm over nose and left cheek and fracture left maxilla".