ROSE MARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant was arrayed as accused no.1 and she was tried along with accused no.2 for offences punishable under Sections 498 -A and 306 r/w 34 IPC.

(2.) THE learned Sessions Judge has convicted the appellant (accused no.1) and accused no.2 for offences punishable under Sections 498 -A and 306 r/w 34 IPC. Therefore, the appellant (accused no.1) is before this court.

(3.) I have heard learned counsel for appellant (accused no.1) and learned Government Advocate for the State.