MUTHULAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE sole accused in S.C. No. 185 of 2006, dated 19.06.2007, on the file of the Court of First Additional Sessions Judge (PCR) Mahila Court (in charge), Trichirappalli, is the appellant in the present appeal.

(2.) THE accused/appellant stood charged for commission of offences under Section 498(A) and 306 I.P.C. The trial Court vide its impugned judgment dated 19.06.2007 has acquitted her for the commission of offence under Section 498(A), but, convicted her under Section 306 I.P.C. and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/ - with the default sentence of one month rigorous imprisonment. The Trial Court further added that the period of detention already undergone by the accused shall be set off under Section 428 of Code of Criminal Procedure. Aggrieved by the conviction and sentence passed by the Trial Court, the accused/appellant has filed this Criminal Appeal.

(3.) THE learned counsel appearing for the appellant/accused, has given the following submissions: - -