PANDIAMMAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment dated 04.11.2004 made in S.C. No. 542 of 2003 on the file of the Additional District and Sessions Judge (Fast Track Court No. 1) Madurai. In the said Sessions Case, the accused stood charged, tried and found guilty for the offences under Sections 302 (2 counts) and 307 IPC. The accused was sentenced to undergo life imprisonment (2 counts) and to pay a fine of Rs. 5,000/-(each count) in default to undergo six months Rigorous Imprisonment under Section 302 IPC and to undergo 7 years imprisonment and to pay a fine of Rs. 1000/- in default, to undergo six months Rigorous Imprisonment under Section 307 IPC. The sentences were directed to run concurrently and the period of imprisonment already undergone by the accused/appellant was given set off. Challenging the said conviction and sentence, the appellant/accused has brought-forth this Criminal Appeal.

(2.) The brief facts necessary for the disposal of the appeal can be stated thus:

(3.) The case was committed to Court of Sessions and necessary charges were framed against the accused.