LAWS(MAD)-2006-8-241

KAMALA Vs. STATE

Decided On August 31, 2006
KAMALA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE crux of the accusation as against the accused is that she killed her grand daughter who was a just born baby. On this accusation, she was tried and convicted for the offence under Section 302 IPC. This is the subject matter of challenge in this appeal.

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

(3.) ON the basis of the above evidence, the Trial Court concluded that the prosecution has proved its case beyond reasonable doubt.