TAMILMANI Vs. STATE

JUDGEMENT

(1.) The accused in Sessions Case No. 23 of 1987 on the file of the Principal Sessions Judge, Tiruchirapalli, who has been convicted under Section 302, I.P.C., and sentenced to undergo Imprisonment for Life, is the appellant herein. She has preferred this appeal from the Special Prison for women, Madurai. Hence, this Court has appointed one Mr. B. Ullalsavelavan, Advocate of this Court, as Amicus Curiae to assist the Court and defend the appellant.

(2.) The prosecution case is as follows :-

(3.) Dr. R. Kanagasabai, P.W. 3, Civil Asstt. Surgeon, Govt. Hospital, Karur, examined injured Umanath at 10.40 p.m., on 20-7-1986 for injuries said to have been caused by the stabbing with a kinfe at Pathaiyur road at about 9.30 p.m. on 20-7-1986, and found in the abdomen omentum and loops of intestine over an area of 10 cms., were protruding out. He was admitted as in-patient in the hospital. Ex. P-3 is the copy of the Accident Registrar. Ex. P-4 is the intimation sent by the hospital to Karur Police Station. Ex. P-5 is the intimation sent to Judicial Magistrate Court, Karur.