RANI Vs. STATE

JUDGEMENT

(1.) Aggrieved over the life sentence imposed by the Sessions Court, Kanyakumari Division at Nagercoil, under Section 302 of the Indian Penal Code, by Judgment dated 09.12.2011 in S.C.No.48 of 2009, the present appeal came to be filed by the appellant.

(2.) The brief facts leading to the prosecution case are as follows:

(3.) Based on the above materials, the trial Court framed charge for the offence under Section 302 IPC against the accused. The accused denied the same. In order to prove the charges, on the side of the prosecution, P.W.1 to P.W.11 were examined and Exs.P.1 to P.19 and MOs.1 to 3 were marked.