MADHAMMAL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the conviction and sentence passed by the Additional District and Sessions Court, Fast Track Court V, Tiruppur, in S.C.No.189 of 2011, by its judgment, dated 17.11.2011, convicting the appellant for the offence under Section 302 of the Indian Penal Code, 1860, and sentencing her to undergo the punishment of life imprisonment.

(2.) The brief facts of the case necessary for the disposal of the above Criminal Appeal are as follows:

(3.) In order to prove the charges, on the side of the prosecution, 11 witnesses had been examined. 11 documents and one material object had been marked.