LEELAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) was tried for offences punishable under Sections 454, 380 and 436 IPC. The learned Sessions Judge has acquitted accused for an offence punishable under Section 436 IPC. The learned Sessions Judge has convicted accused for offences punishable under Sections 454 and 380 IPC. Therefore, she is before this Court.

(2.) I have heard Sri K.A.Pasha, learned counsel for accused and learned Government Advocate for State.

(3.) THE accused was tried for following charge: