NAGARATHENIM Vs. STATE THROUGH INSPECTOR OF POLICE, DINDIGUL

JUDGEMENT

(1.) This appeal is filed against the conviction and sentence imposed against the appellant in S.C.No.92 of 2004, on the file of learned Additional District and Sessions Court (Fast Track Court), Dindigul and vide judgment dated 10.01.2005.

(2.) The trial Court framed charges under Section 302 IPC (two counts) and 309 IPC and after conclusion of the trial, found this appellant guilty for the commission of offence under Sections 302 (two counts) and 309 IPC and she was imposed with the following sentences: <FRM>JUDGEMENT_10_LAWS(MAD)8_2019_1.html</FRM>

(3.) The case of the prosecution in brief is as follows: