PADMA Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal appeal has been filed under Section 374 (2) of Cr.P.C. to set aside judgment of the conviction, dated 02.05.2011 in C.C.No.31752 of 2004, on the file of X Metropolitan Magistrate Court, Chennai and allow the appeal.

(2.) The accused No.1, Padma, in C.C.No.31752 of 2004 on the file of X Metropolitan Magistrate Court, Chennai, is the appellant in this appeal. She along with other accused stood charged for the offence under Sections 120(b), 406, 420 and 506(ii) of IPC. By the judgment dated 005.2011, the trial Court convicted the accused and sentenced to undergo two years Rigorous Imprisonment and to pay a fine of Rs. 2,000/-, in default to undergo 3 months Simple Imprisonment for the offence under Section 406 IPC. Further, she was convicted for the offence under Section 420 IPC and sentenced with the same punishment awarded for the offence under Section 406 IPC as stated above. Further, the sentences are ordered to run concurrently. Challenging the above conviction and sentence, the appellant/accused is before this Court with this appeal.

(3.) Earlier, when the Appeal was posted for consideration on 09.02018, there was no representation for the appellant, so this Court directed the Registry to appoint Legal Aid Counsel to represent the case of the appellant and thereafter, the appeal was adjourned several times. In the said circumstances, this Court, on 24.07.2018, appointed Mr.S.N.Arun Kumar as Legal Aid Counsel for representing the case of the appellant. Further Rs. 3,000/- is fixed as remuneration for his service.