KIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) A widow, with five children was torched to death, for not having responded to the lustful advances of the accused, a relative by marriage.

(3.) This Court had issued notice on 8/11/2024, limited to the question as to whether the trial court was correct in imposing life imprisonment meaning that it will be till the end of his natural life and directing the accused to be not granted the benefit of remission under Sec. 428 of the Code of Criminal Procedure, 1973[for short, the Cr.PC]