BALKIS Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) The appellants are the accused in S.C.No. 68 of 2009 on the file of the learned Sessions Judge, Mahila Court, Salem and they have been convicted for offence under Sec. 306 IPC., and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs. 1,000.00 each, in default to undergo Rigorous Imprisonment for 3 months. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

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

(3.) On the side of the prosecution, as many as 16 witnesses were examined and marked Exs.P1 to P19. On the side of the accused, 3 witnesses were examined and no documentary evidence was marked.