SMT. BIBIJAN Vs. STATE BY TUMKUR RURAL

JUDGEMENT

(1.) The Fast Track Court-II, Tumakuru, (hereinafter referred to as the 'court below') in S.C.114/2012 convicted the present appellant for the offences punishable under Sections 302, 201 read with Section 34 of IPC, by its judgment of conviction and order on sentence dated 28.7.2012. Being aggrieved by the same, the appellant has filed this appeal.

(2.) It is the contention of the appellant, as could be seen from the memorandum of appeal that, the court below has grossly erred in appreciating the evidence in its proper perspective. The court below erred in taking the prosecution materials on its face value without looking into the aspect of proof and corroboration which has led to an erroneous judgment.

(3.) The respondent is being represented by the prosecution. Lower court records were called for and the same are placed before this court.