SUNANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the judgment dated 20.4.2018, in S.C.No .147/2017, passed by the Prl. District and Sessions Judge, Dharwad, the accused therein has preferred this appeal.

(2.) In the instant case the accused is alleged to have committed the murder of her husband.

(3.) Based on the case of prosecution, the trial Court framed the following charge against the accused.