M.A. BHARATHIDEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 24-6-2010 passed by II Additional District and Session Judge, Tumkur, in S.C. No. 125 of 2009 whereby the appellant-accused 3 has been convicted for the offence punishable under Section 306 of IPC and has been sentenced to undergo rigorous imprisonment for three years and to pay fine of Rs. 10,000/- and in default to undergo rigorous imprisonment for six months, while acquitting the accused 1 and 2.

(2.) The facts in brief which gave rise to this appeal are as under:

(3.) The learned Counsel for the appellant would submit that there is no evidence, much less, acceptable evidence as against appellant-accused 3 nor accused 3 was teaching the 11th Standard students nor she was working as warden of Shivalika Hostel where the deceased was staying, only on the basis of the report of the committee appointed by the Deputy Commissioner to go into the cause for the commission of suicide by the deceased, the Sessions Judge convicted accused 3. As such, the learned Counsel has prayed to set aside the judgment of conviction and order of sentence and to acquit the appellant-accused 3.