MANJA @ MANJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Section 304-II IPC., on a trial held by the Fast Track Court, Hassan.

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

(3.) I have heard learned counsel for the appellant and also learned High Court Government Pleader.