MUNIRATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appeal in Crl.A.No.36/2016 is preferred by the appellant / accused and the connected appeals, namely Crl.A.No.248/2016 and also Crl.A.No.372/2016 have been preferred by the appellant / State respectively, challenging the impugned judgment rendered by the Trial Court in S.C.No.15054/2014 dtd. 23/9/2015. By the said judgment, the Trial Court has convicted the appellant and sentenced him to undergo rigorous imprisonment for a period of 5 years and to pay a fine of Rs.5,000.00 with default cause for the offences punishable under Sec. 304 Part II of the IPC. The accused was further sentenced to undergo rigorous imprisonment for a period of two months and to pay a fine of Rs.200.00 with default clause for the offences punishable under Sec. 177 of the IPC, 1860.

(2.) Crl.A.No.372/2016 is preferred by the State praying to set-aside the judgment of acquittal for offences under Sec. 302 of the IPC, 1860 and thereby praying to convict the accused for the offence under Sec. 302 of the IPC.

(3.) Crl.A.No.36/2016 has been filed by the appellant / accused seeking intervention of the judgment of conviction and order of sentence rendered in the aforesaid sessions case and thereby to acquit the accused of the offences punishable under Sec. 304 Part II of the IPC, 1860 and the offences under Sec. 177 of the IPC in respect of which she was convicted.