INDIRA ALIAS INDIRA KALA Vs. STATE

JUDGEMENT

(1.) THESE appeals arose out of conviction and sentence imposed by the additional Sessions Judge, Fast Track Court II, Chennai in S. C. No. 203 of 2000 convicting the appellants in the following manner:

(2.) APPELLANT (A1) in C. A. No. 1240 of 2002 was convicted under section 302 I. P. C and sentenced to suffer life imprisonment and also to pay a fine of Rs. 5,000/- in default 6 months rigorous imprisonment.

(3.) APPELLANT (A2) in Crl. A. No. 616 of 2003 was convicted under section 302 I. P. C. and sentenced to undergo life imprisonment and also to pay a fine of Rs. 5,000/- in default 6 months rigorous imprisonment.