PRAMILAKUMARI Vs. STATE

JUDGEMENT

(1.) The appellant - the sole accused in S.C. No. 382 of 2007 on the file of the learned VI Additional Sessions Judge, Chennai stood charged for offences under Sec. 3 r/w Sec. 25(1-B) and Sec. 5 r/w Sec. 27(1) of Arms Act and under Sections 302, 309 and 506(ii) I.P.C. By judgement dated 01.03.2013, the trial Court convicted her under all the charges and sentenced her to undergo imprisonment for life and pay a fine of Rs. 5,000.00 in default to undergo rigorous imprisonment for six months for the offence under Sec. 302 I.P.C. ; to undergo rigorous imprisonment for three months for the offence under Sec. 309 I.P.C. ; to undergo rigorous imprisonment for two years for the offence under Sec. 506 (ii) I.P.C. ; to undergo rigorous imprisonment for one year and pay a fine of Rs. 1,000.00 and in default to undergo rigorous imprisonment for three months for the offence under Sec. 3 r/w Sec. 25(1-B) of Arms Act, 1959 and to undergo rigorous imprisonment for three years and pay a fine of Rs. 1,000.00 in default to undergo rigorous imprisonment for three months for the offence under Sec. 5 r/w Sec. 27(1) of Arms Act, 1959. 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.) Based on the above materials, the trial Court framed charges as detailed in the first paragraph of this judgement, which the accused denied. In order to prove the case, on the side of the prosecution, as many as 31 witnesses were examined, 44 documents and 27 material objects were marked.