SHASHIREKHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been preferred by the sole accused challenging the judgment of conviction and order of sentence dated 12.09.2014 in S.C.No.310/2013 passed by the Presiding Officer, FTC-XV, Bengaluru City convicting her for the offence punishable under Section 302 IPC and sentencing her to undergo life imprisonment and to pay a fine of Rs.3000/-.

(2.) Brief Facts leading to filing of this appeal are as under:

(3.) Prosecution, in order to drive home the guilt of the accused, examined in all 11 witnesses as P.Ws.1 to 11 and got marked material objects M.Os.1 to 5. After examination of the prosecution witnesses, statement of the accused under Section 313 Cr.P.C. came to be recorded. Accused did not chose to lead any evidence. After hearing the arguments of the prosecution as well as learned Advocate appearing for the defence and on appreciation of material evidence placed on record, learned Sessions Judge arrived at a conclusion that prosecution had proved its case beyond reasonable doubt and convicted the accused for the offence punishable under Section 302 IPC and sentenced her to undergo imprisonment for life and to pay a fine of Rs.3,000/-. Hence, this appeal.