LAKSHMI ALIAS PERIAKKA Vs. STATE OF TAMILA NADU

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment passed in S. C. No. 64/2003 on the file of the Additional Sessions Court, (FTC-I), Erode.

(2.) THE short facts of the case which led to the conviction of the accused/appellant herein relevant for the purpose of deciding this appeal are as follows:

(3.) NOW the point for determination in this appeal is whether the conviction and sentence under Section 302 and 309 IPC awarded by the learned Additional Sessions Judge, Erode, against the accused in S. C. No. 64/2003 warrants any interference by this court for the reasons stated in the grounds of appeal?