RASATHI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 24 of 2009 on the file of Additional District and Sessions Judge (Fast Track Court No. 3), Kallakurichi, Villupuram District. She stood charged for the offences under Ss. 302, 201 and 203 I.P.C. By judgment dated 27.08.2012, the Trial Court convicted the accused under all the three charges and sentenced her to undergo imprisonment for life for the offence under Sec. 302 I.P.C., to undergo rigorous imprisonment for 6 months for the offence under Sec. 201 I.P.C. and to undergo one year rigorous imprisonment for the offence under Sec. 203 I.P.C. The sentences were directed to run concurrently. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution, in brief, is as follows:

(3.) We have heard the learned counsel for the appellant and the learned Additional Public Prosecutor for the State and we have also perused the records carefully.