SIVAKAMI Vs. STATE

JUDGEMENT

(1.) The appellant/sole accused is the wife of the deceased Kumar. She was charged and tired for the commission of the offence u/s. 302 IPC in SC. No. 16/2003 and vide Judgment dated 16.12.2003, the learned Principal Sessions Judge, Puducherry, convicted her for the offence u/s. 302 IPC and sentenced her to undergo rigorous imprisonment for life and to pay a fine of Rs. 2000/ - with a default sentence of six months simple imprisonment. Challenging the said legality of the conviction and sentence, the appellant/accused has preferred the present appeal.

(2.) The facts in brief necessary for the disposal of this appeal 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/accused for the offence u/s. 302 IPC and sentenced her as mentioned above. Challenging the legality of the said conviction and sentence, the appellant/accused is before this Court with this appeal.