SILAMBARASI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.1 of 2014 on the file of the learned District and Sessions Judge, Nagapattinam. She stood charged for offences under Sections 302 and 201 of IPC. By judgment dated 07.01.2015, the trial court convicted her under Section 302 of IPC and sentenced her to undergo imprisonment for life and to pay a fine of Rs.5,000/-, in default, to undergo rigorous imprisonment for one year. The trial court, however, acquitted her from the charge under Section 201 of IPC. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 12 witnesses were examined and 14 documents and 1 material object were also marked.