KAVITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is one of the classic appeals whereby the appellant / accused is challenging the impugned judgment of conviction and order of sentence dtd. 22/7/2017 rendered by the IV-Additional District and Sessions Judge, Madhugiri (hereinafter for brevity referred to as the 'trial Court') in S.C.No.5051/2016, convicting the appellant / accused for the offence punishable under sec. 302 of Indian Penal Code, 1860 and sentencing her to undergo life imprisonment and pay fine of Rs.10,000.00, in default, to undergo simple imprisonment for one year. Whereas in this appeal, the appellant / accused is seeking intervention in the aforesaid judgment of conviction and order of sentence by considering the grounds urged in the appeal and consequently, seeking for setting aside the judgment of conviction and order of sentence rendered in the aforesaid case against her and acquit her of the offence punishable under sec. 302 of Indian Penal Code, 1860 (hereinafter for brevity referred to as the 'IPC').

(2.) Heard learned counsel Sri.R.P.Chandrashekar appearing for the appellant / accused and Sri.Vijaykumar Majage, learned Additional State Public Prosecutor appearing for the respondent - State and perused the impugned judgment of conviction and order of sentence rendered by the trial Court in S.C.No.5051/2016.

(3.) The factual matrix of the appeal are as under: