PICHAMMAL Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.236 of 2009 on the file of the learned First Additional Sessions Judge, Tirunelveli. The second accused is her son by name Sudalai Kannu. The first accused stood charged for the offences under Sections 302 and 201 r/w 34 IPC. The second accused stood charged for the offences under Sections 302 r/w 109 and 201 r/w 34 IPC. By judgment dated 21.06.2011, the trial Court, acquitted the second accused, but convicted the appellant/A1 under Sections 302 and 201 IPC and sentenced her to undergo imprisonment for life and to pay a fine of Rs.10,000/-, in default to undergo simple imprisonment for three months for the offence under Section 302 IPC and to undergo rigorous imprisonment for five years and to pay a fine of Rs.5,000/-, in default to undergo simple imprisonment for three months. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows;

(3.) We have heard the learned senior counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.