SATHIYA Vs. STATE

JUDGEMENT

(1.) The appellant is a sole accused in SC.No.95 of 2009 on the file of the Additional District and Sessions Judge, Fast Track Court No.II, Ranipet. He stood charged for an offence under Sec. 302 Penal Code and by judgment dated 14.06.2010, the trial Court found her guilty of offence under Sec. 304 (Part-I) Penal Code and sentenced her to undergo rigorous imprisonment for 10 years and no fine was imposed. Aggrieved over the same, the appellant has come forward with this appeal challenging the said conviction and sentence imposed on her.

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

(3.) The Village Administrative Officer of Karivedu Village, who deposed as PW.1, stated that on 008.2008 at about 7 a.m. while he was at his office in Karivedu Village, he was informed that one Govindasamy was lying dead in the newly constructed house of Selvakumar and immediately, he went there and found the deceased lying dead with cut injury in his head. Immediately, he went to Kaveripakkam Police Station and lodged Ex.P1 complaint.