AARAYEE Vs. STATE

JUDGEMENT

(1.) Aarayee, the accused herein was convicted for the offence under Section 302 I.P.C. for having committed murder of one Sathammai being aggrieved over her illicit intimacy with her husband. Hence, the appeal.

(2.) The facts leading to the conviction are as follows: "

(3.) When the matter was taken up for final hearing, the counsel on record was not present. Therefore, this Court appointed Mr.S.Sivakumar as Amicus Curiae counsel to appear for the appellant/accused and gave sufficient time for arguing the matter. Thereafter, the matter was again taken up for final disposal today.