SARASWATHAMMA AND ORS Vs. MULBAGAL POLICE STATION

JUDGEMENT

(1.) The appellants have challenged their conviction and sentence for the offence punishable under Section 314 IPC on a trial held by the Sessions Judge, Kolar.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) I have heard learned counsel for the appellants and the learned High Government Pleader for the respondent-State.