PADMA Vs. STATE

JUDGEMENT

(1.) THE convictions and sentences dated 1st day of December, 2006 passed in Sessions Case No. 118 of 2006 by the Additional District and Sessions Court (Fast Track Court No. 2), Kanchipuram are being challenged in the present Criminal Appeal.

(2.) THE sum and substance of the case of the prosecution is that the accused is sister -in -law of the defacto complainant by name Ellammal and both the families have not maintained concordial relationship and with an intention to murder the daughter of the defacto complainant, aged 4 -1/2 years, by name Charu @ Iswarya on 18.11.2004 during morning hours, the accused has jugulated the deceased and after her demise, with an intention to screen the evidence, put the dead body into the well of one Nagappan. After occurrence, the defacto complainant has given a complaint and the same has been registered in Crime No. 1358 of 2004 by the Sub Inspector of Police (P.W.12). The complaint given by the defacto complainant has been marked as Ex. P.1.

(3.) THE Post Mortem Certificate has been marked as Ex. P.6. After completing investigation, P.W.15, the Inspector of Police, has laid a final report on the file of Judicial Magistrate Court No. 2, Kanchipuram and the same has been taken on file in P.R.C. No. 21 of 2005.