AMALA Vs. STATE THROUGH THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 44/2011 on the file of the learned Additional District and Sessions Judge, Namakkal. She stood charged for offences under Sections 302 (2 counts) & 201 I.P.C. By judgment dated 30.01.2012, the trial Court convicted the accused under both the charges and sentenced her to undergo imprisonment for life and to pay a fine of Rs.500.00 for each count in default to undergo rigorous imprisonment for one month, for offence under section 302 I.P.C., and to undergo rigorous imprisonment for five years and to pay a fine of Rs.250.00 in default to undergo rigorous imprisonment for six months for the offence under Sec. 201 I.P.C. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows :-

(3.) P.W.1 was not at his house at that time. He was on duty. He received a message that both the children (D.1 & D.2) were lying dead in the water tank. Therefore, he rushed to his house around 9.00 to 9.30 am on 14.02.2010. He found the dead bodies of the children (D.1 & D.2).