(1.) This criminal appeal and the criminal referred case are arising out of the judgment dtd. 20/1/2018, passed by the I Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru in Sessions Case No.290 of 2008, wherein the appellant (hereinafter referred to as 'Accused') has been convicted for the offence punishable under Sec. 302 of IPC and sentenced to death for the offence punishable under Sec. - 302 of IPC. She is sentenced to undergo rigorous imprisonment for a period of ten years and fine of Rs.10,000.00 with default imprisonment for a period of one year for the offence under Sec. 392 of IPC. The learned Sessions Judge has made a reference for confirmation of the death sentence as per Sec. 366 of Cr.P.C.
(2.) The case of the prosecution as unfolded during trial is as follows:
(3.) The prosecution in order to prove its case got examined 12 witnesses as PWs.1 to 12 and got marked 13 documents Exs.P1 to 13 and 13 material objects MOs.1 to 13.
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