MAHADEVA S/O CHIKKONU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Section 304-I IPC., on a trial held by the Sessions Judge, Mandya.

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

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