B.S.JANARDHANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (hereinafter referred to as accused no.1 and 2) were tried, convicted and sentenced for offences punishable under Sections 498 -A, 306 r/w 34 IPC. Therefore, they are before this court.

(2.) I have heard Sri.Arun Shyam, learned counsel for accused and learned State Public Prosecutor for the State and I have gone through the records.

(3.) AS could be seen from the medical evidence and contents of chemical examination report, the death of Saraswathi was due to consumption of poison. This fact has not been controverted by the accused.