SHABENA, W/O BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged her conviction and sentence for the offence punishable under Sections 307 and 504 IPC., on a trial held by the learned Sessions Judge, Tumkur.

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

(3.) I have heard Sri. Sandesh J.Chouta, learned Amicus Curiae for the appellant and the learned High Court Government Pleader.