LAKSHMI Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) By the judgment dated 28.07.2016 rendered in S.C.No.363 of 2010, the IV Additional District and Sessions Judge, Madurai had convicted the appellant / sole accused herein of the charge under Section 302 IPC and sentenced her to undergo life imprisonment and to pay a fine of Rs.2,000/- in default to undergo Simple Imprisonment for three months. Challenging the conviction, the sole accused has filed this appeal under Section 374 Cr.P.C.

(2.) The case of the prosecution is that the appellant is none other than the fourth wife of the deceased and on account of frequent cruelty and harassment to bring 5 sovereigns of gold from the father of the accused, on 08.12.2009 at 2 O'clock in the midnight, the accused smashed the head of the deceased with stone and had inflicted cut injuries on his head with sickle, thus has murdered her husband.

(3.) The prosecution, in order to substantiate the offences against the accused, has relied upon the evidence of P.Ws.1 to 17, Exhibits 1 to 16 and M.Os.1 to 9.