PONNAYEE Vs. STATE

JUDGEMENT

(1.) Appellant is the sole accused in case tried in SC.No.157/2014 on the file of the Court of Principal Sessions Judge, Dharmapuri, for offence u/s.302 IPC. The Trial Court, under impugned Judgment dated 14.02.2017, found her guilty of offence u/s.302 IPC and sentenced her to imprisonment for life and fine of Rs.1,000/-. Aggrieved, the present appeal has been filed by the appellant/accused.

(2.) The brief facts of the prosecution case, are as follows:-

(3.) 0.5cm below the previous injury oblique gaping cut injury left side neck 6x1cms cavity deep.