AMUDHA Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Sessions Division, Nagapattinam, made in S. C. No. 5 of 2005 whereby the appellant ranked as A-1, along with other ranked as A-2, stood charged, tried and found guilty under Sections 120 (B) and 302 of IPC and awarded life imprisonment along with a fine of Rs. 1000/- and default sentence each, while A-2 was acquitted of the charges.

(2.) SHORT facts necessary for the disposal of this appeal can be stated as follows:

(3.) THE case was committed to Court of Session. Pending trial, the accused Raja died, and hence the Court proceeded against the other two accused. Necessary charges were framed. In order to substantiate the charges, the prosecution examined 28 witnesses and also relied on 25 exhibits and 5 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Sec. 313 of Cr. P. C. as to the incriminating circumstances found in the evidence of the prosecution witnesses which they flatly denied as false. No defence witness was examined. The trial Court heard the arguments advanced on either side and took the view that the prosecution has proved the case beyond reasonable doubt insofar as A-1 and hence found her guilty under the above provisions of law and awarded life imprisonment and made an order of acquittal of A-2. Hence this appeal has arisen.