PARVATHY Vs. STATE

JUDGEMENT

(1.) PARVATHI, the appellant herein, was convicted for an offence under Section 302 I. P. C. and sentenced to undergo life imprisonment and to pay a fine of Rs. 1,000/ -. Challenging the same, this appeal has been filed.

(2.) THE short facts leading to the conviction are as follows: -

(3.) WE have heard the learned counsel for the appellant and the learned Additional Public prosecutor.