PALANIAMMAL Vs. STATE

JUDGEMENT

(1.) (These Criminal Appeals filed under Section 374 Cr.P.C. against the judgments dated 31.3.2000 passed in S.C.Nos.13 and 14 of 1999 respectively, by the file of the learned II Additional Sessions Judge, Salem.) Criminal Appeal No.372 of 2000 is filed against the conviction of the appellant for the offence under Section 201 IPC passed in S.C.No.13 of 1999 dated 31.3.2000 on the file of the learned II Additional Sessions Judge, Salem sentencing her to undergo three years rigorous imprisonment and imposing a fine of Rs.2000/- and in default to undergo further one year simple imprisonment.

(2.) CRIMINAL Appeal No:425 of 2000 is filed against the conviction under Sections 304(Part-II) and 201 IPC passed in S.C.No.14 of 1999 dated 31.3.2000 on the file of the learned II Additional Sessions Judge, Salem sentencing him to spend a period of three years in the Reformatory School.

(3.) FISSURED fracture right parietal bone extending on to right temporal bone, 15 cms in length.