PUNITHA Vs. STATE

JUDGEMENT

(1.) The first accused in SC.No.52/2009 on the file of the Principal Sessions Judge, Dharmapuri, is the appellant herein. Both the accused, viz., A1 and A2, were charged and tried for the commission of the offence u/s.302 IPC and the Trial Court, vide judgment dated 25.02.2010, has convicted the appellant/A1 herein for the commission of the offence u/s.302 IPC and imposed upon the appellant, sentence of rigorous imprisonment for life and to pay a fine of Rs. 1000/ -, with a default sentence of three years rigorous imprisonment and acquitted A2 u/s.235[1] Cr.P.C. Challenging the said conviction and sentence, the appellant/A1 has preferred the present appeal. However, the State did not prefer any appeal, challenging the judgment of acquittal of A2.

(2.) The facts leading to the filing of this appeal, briefly narrated, are as follows: -

(3.) The Trial Court on consideration of the oral and documentary evidence and other materials placed before it, has convicted the appellant/A1 for the offence u/s.302 IPC and sentenced her as mentioned above and acquitted A2. Challenging the legality of the said conviction and sentence, the appellant/A1 is before this Court with this appeal.