MALLIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused/appellant aggrieved by the judgment of conviction and sentence, convicting the appellant for the offence punishable under section 302 of IPC by the II Addl. District and Sessions Judge, Ramanagara sitting at Kanakapura in SC No.100/2008 vide judgment dated 16.12.2015.

(2.) We have heard the arguments of the learned counsel for the appellant and also the learned Addl. State Public Prosecutor and also carefully re-evaluated the oral and documentary evidence on record.

(3.) The brief factual matrix of the case are that: