MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant and the learned State Public Prosecutor.

(2.) THE appellant was the accused before the court below for the offence punishable under Section 302 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC', for brevity.

(3.) ON the other hand, the learned State Public Prosecutor would seek to justify the judgment of the court.