POKKESAN ALIAS POKKESH Vs. STATE

JUDGEMENT

(1.) (Prayer: This criminal appeal has been preferred under Section 374(2) Cr.P.C. against the conviction and sentence imposed in S.C.No,280 of 2007 dated 06.08.2008 on the file of Sessions Judge, Mahila Court, Cuddalore. Challenge is made to the Judgment of the Sessions Division (Mahila Court) Cuddalore made in S.C.NO.280 OF 2007 whereby the sole accused stood charged,tried and found guilty under Section 302 IPC and awarded imprisonment for life along with a fine of Rs.10,000/- in default to undergo rigorous imprisonment for three months.

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

(3.) THE court heard the learned Government Advocate (Crl.Side) on the above contentions and has paid its anxious consideration on the submissions made.