SHANTHI Vs. STATE

JUDGEMENT

(1.) THE second accused, Shanthi, has preferred this appeal questioning the legality of the judgment passed by the learned Additional District and Sessions Judge, Fast Track Court No.IV, Poonamallee, Thiruvallur, in S.C.No.36 of 2007 dated 31.10.2007 convicting the appellant for the offence under Sections 302 r/w 34 IPC and sentencing her to undergo life imprisonment and convicting her under Section 201 IPC and sentencing her to undergo 7 years rigorous imprisonment. Both the sentences were ordered to run concurrently.

(2.) THERE are two accused in this case, namely, A-1 and A-2. After framing the charges, A-1 said to have committed suicide and therefore, the charges stand abated in respect of A-1.

(3.) THE prosecution version, in a nutshell, is as follows: