SRIJA Vs. STATE

JUDGEMENT

(1.) The appellant is the second accused in Sessions Case No.11 of 2012, on the file of the Sessions Court No.2, Kancheepuram. The first accused was one Mr. Vidyasekar. They stood charged for offences under Sections 450, 302 read with Sec. 392 IPC. During the pendency of the trial, the first accused Mr. Vidyasekar died. Thus, the appellant alone faced the trial. The trial Court, by judgement dated 22.4.2016, convicted her under both charges and sentenced her to undergo imprisonment for life and to pay a fine of Rs.1000.00, in default, to undergo rigorous imprisonment for six months for offence under Sec. 302 IPC; to undergo rigorous imprisonment for two years and to pay a fine of Rs.2,500.00, in default, to undergo rigorous imprisonment for three months for offence under Sec. 450 Penal Code and to undergo rigorous imprisonment for two years and to pay a fine of Rs.2,500.00, in default, to undergo three months rigorous imprisonment for offence under Sec. 392 IPC. Challenging the said conviction and sentences, the appellant/second accused has come up with this appeal.

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

(3.) Blackish brown discoloration of entire anterior aspect of neck extending to the side with a width of about 7 cm.