MANI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC. No. 164/2016 on the file of the Court of the learned I Additional District and Sessions Judge, Coimbatore and she stood charged and tried for the commission of the offence under section 302 IPC and the Trial Court vide impugned judgment dated 18.04.2017, found her guilty of the commission of the offence under section 302 IPC and sentenced her to undergo rigorous imprisonment for life, with fine of Rs. 5000/- and in default, to undergo three months rigorous imprisonment. Challenging the said conviction and sentence, the appellant/accused has filed the present appeal.

(2.) The facts leading to the filing of this appeal, necessary for the disposal of this criminal appeal, are as follows:-

(3.) Mr. Kumarasamy, learned counsel representing Mr. S.Gunalan, learned counsel appearing for the appellant/accused would submit that the case of the prosecution rests upon circumstantial evidence and the following circumstances are projected by the prosecution to connect the appellant/accused for the commission of the offence of murder of her daughter-in-law, Tmt. Birija:-